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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(3) in The West Bengal Premises Tenancy Rules, 1999

(3)The fee chargeable in respect of a certified copy of any application, written statement or document shall be rupees five :Provided that when an application is made at the same time for certified copies of the application, written statement and order in the same case, there shall be charged a consolidated fee of rupees ten for all of them.