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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Himachal Pradesh - Subsection

Section 29(2)(c) in The Himachal Pradesh Courts Act, 1976

(c)the fees to be charged for processes issued by the Civil Courts, or by any officer of any such Court and the fee payable in any suit for proceeding in any such Court by any party to such suit or proceeding in respect of the fees of the pleader of any other party to such suit or proceedings ;