Section 39 in Chhattisgarh State Co-operative Tribunal Regulations, 2016
39. Court fees.
- Court fees payable on Vakalatnama, Memorandum of Appeal, Review, Revision, Caveat Application or any other miscellaneous application to be filed in the Tribunal, shall be the same as has been shown in fifth para of clause (b) and clause (c) of item no. 1 and item nos. 10, 11 (a) and 12 of Schedule II of the Court Fees Act, 1870 (No. 7 of 1870).
