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] [Entire Act] State of Punjab - Section Section 37 in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab 37. Application to Debt Conciliation Board. - To remit the Court-fee on an application made to the Debt Conciliation Board for the issue of an intimation to the Civil Court.
