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  • Indian Laws Cpc
  • Postage. Section-143

Code of Civil Procedure, 1908

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Sections Particulars
Part XI Miscellaneous
143 Postage.
Description Postage, where chargeable on a notice, summons or letter issued under this Code and forwarded by post, and the fee for registering the same, shall be paid within a time to be fixed before the communication is made: Provided that the State Government {The words " with the previous sanction of the G.G.in C." rep by Act 38 of 1920, s.2 and Sch.I.Pt.I.} may remit such postage, or fee, or both, or may prescribe a scale of court-fees to be levied in lieu thereof.  










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