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Citedby 9 docs - [View All]
Baboo Lal vs Dakhini Din on 8 August, 1978
Secretary Of State vs Manak Chand And Sons on 19 January, 1927
New Delhi Municipal Committee vs Nand Kumar Bussi Etc. on 25 August, 1976
Angoori Devi vs Chameli Devi on 16 July, 1976
Bansi And Ors. vs Governor-General Of India In ... on 20 August, 1951

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Central Government Act
Section 75 in The Presidency Small Cause Courts Act, 1882
75. Power to vary fees. The State Government may from time to time, by notification in the Official Gazette, vary the amount of the fees payable under sections 71 and 72: Provided that the amount of such fees shall in no case exceed the amount prescribed by the said sections.