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[Section 1]
[Entire Act]
State of Punjab - Subsection
Section 1(2) in Table of Registration Fee
| (i) Authorities to adopt | Rs. 100.00 |
| (ii) For the registration of wills | |
| (a) When the valuation of the property bequeathed does notexceed Rs. 1,000 | 100.00 |
| (b) When the valuation exceeds Rs. 1,000 | 200.00 |
| When the value of the property bequeathed is not expressed. | 200.00 |