Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 40] [Entire Act] State of Punjab - Subsection Section 40(c) in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab (c)rule 12 of Order 33 of the Code of Civil Procedure, [See Revenue Department notification No. 181-St., dated the 11th February, 1941].
