Section 11(1) in Transfer of Evacuee Deposits Rules, 1955

[Cites 0, Cited by 0] [Section 11] [Entire Act]

(1)The following fees shall be payable by a person desirous of obtaining any copy from any records maintained by the Custodian, namely:

(i) Copy of an order passed by the Custodian	Re. 8/-
(ii) Copy of any application, objection, petition, affidavit or statement made by a party or witness.	Re. 1/-
(iii) Any other document.	Re. 1 /-

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