Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of West Bengal - Section Section 24 in The West Bengal Premises Tenancy Rules, 1999 24. Fee for affidavit. - An affidavit sworn before the Controller shall be charged with a fee of rupees ten payable in non-judicial stamps.
