/uni093F/uni0928/uni092C/uni0902/uni0927/uni0928 /uni0938/uni0902/g201 /uni092F/uni093E /uni092A/uni09400/uni091F/g5470-40
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F
/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915 /uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 /uni0905/uni0902/uni0915
/g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /g466/uni092C/uni0939/uni093E/uni0930 /uni0938/uni0930/uni0915/uni093E/uni0930 /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924
26 26 26 26 /uni091A/uni0948/u093D /uni091A/uni0948/u093D /uni091A/uni0948/u093D /uni091A/uni0948/u093D 1932 1932 1932 1932 (( ((/uni0936/uni0936 /uni0936/uni093600 00)) ))
(( ((/uni0938/uni0902/uni0938/uni0902 /uni0938/uni0902/uni0938/uni090200 00 /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E 269 269 269 269) ) ) ) /uni092A/uni092A /uni092A/uni092A/uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E /uni091F/uni0928/uni093E, , , , /uni0936/uni0941/u092C /uni0936/uni0941/u092C /uni0936/uni0941/u092C /uni0936/uni0941/u092C/uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930 /uni0935/uni093E/uni0930,, ,, 16 16 16 16 /uni0905/u0942/uni0940/uni0932 /uni0905/u0942/uni0940/uni0932 /uni0905/u0942/uni0940/uni0932 /uni0905/u0942/uni0940/uni0932 20 20 20 2010 10 10 10
fof/k foHkkx
&&&&&&&&
vf/klwpuk,a
16 vizhy 2010
la0 ,y0th01&02@2010@yst% 123 —fcgkj fo/kku eaMy dk fuEufyf[kr vf/kfu;e] ftlij
egkefge jkT;iky fnukad 12 vizhy] 2010 dks vuqefr ns pqds gSa] blds }kjk loZ&lk/kkj.k dh lwpuk ds
fy;s izdkf'kr fd;k tkrk gS%&
fcgkj&jkT;iky ds vkns'k ls]
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lfpoA
[fcgkj vf/kfu;e 13] 2010 ]
U;k;ky; Qhl ¼fcgkj la’kks/ku½ vf/kfu;e] 2010
fcgkj jkT; esa ykxw gksus ds fy, U;k;ky; Qhl vf/kfu;e] 1870 ¼1870 dk VII ½ dk la’kks/ku djus ds fy,
fo/ks;dA
Hkkjr x.kjkT; ds bdlBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks % &
1- laf{kIr uke] foLrkj ,oa izkjEHkA& ¼1½ ;g vf/kfu; e U;k;ky; Qhl ¼fcgkj la’kks/ku½ vf/kfu;e] 2010
dgk tk ldsxkA
¼2½ ;g lEiw.kZ fcgkj jkT; esa ykxw gksxkA
¼3½ ;g rqjr izo`Ÿk gksxkA
2- U;k;ky; Qhl vf/kfu;e] 1870 dh vuqlwph&
I ,oa II eas la’kks/kuA& U;k;ky; Qhl vf/kfu;e] 1870 dh
vuqlwph& I ,oa vuqlwph& II ds v/khu iSls esa vkdfyr Hkqxrs; 'kqYd :i, esa iw.kkZafdr fd;k tk,xkA
2 /g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923 )] 16 /uni0905/u0942/uni0940/uni0932 2010
16 vizhy 2010
la0 ,y0th0 1&02@2010@yst&124 —fcgkj fo/kku eaMy }kjk ;Fkk&ikfjr vkSj egkefge jkT; iky
}kjk fnukad 12 vizhy] 2010 dks vuqer U;k;ky; Qhl ¼fcgkj la'kks/ku½ vf/kfu;e] 2010 dk fuEufyf[kr
vaxszth vuqokn fcgkj&jkT;iky ds izkf/kdkj ls blds } kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku
ds vuqPNsn&348 ds [kaM¼3½ ds v/khu mDr vf/kfu;e dk vaxszth Hkk"kk esa izkf/kÑr ikB le>k tk;sxkA
fcgkj&jkT;iky ds vkns'k ls]
jktsUnz dqekj feJ]
lfpoA
[Bihar Act 13, 2010]
THE COURT FEES (BIHAR AMENDMENT) ACT, 2010
AN
ACT
TO AMEND THE COURT FEES ACT, 1870
IN ITS APPLICATION TO THE STATE OF BIHAR
B E it enacted by the Legislature of the State of Biha r in the sixty one year of the
Republic of India as follows: --
1. Short title, extent and commencement .-- (1) This Act may be called the Court Fees
(Bihar Amendment) Act, 2010.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force at once.
2. Amendment in Schedule-I and II of the Court Fee Act , 1870 .- Any fee payable
under Schedule-I and Schedule-II of the Court Fees Act, 1870 calculated in paise
shall be rounded off in rupee.
By order of the Governor of Bihar,
RAJENDRA KUMAR MISHRA,
Secretary to Government.
————
/uni0905/uni0927/uni0940/g162/uni0915, /uni0938/uni093F/uni091A/uni0935/uni093E/uni0932/uni092F /uni092E/uni0941/u093F/uni0923/uni093E/uni0932/uni092F,
/g466/uni092C/uni0939/uni093E/uni0930, /uni092A/uni091F/uni0928/uni093E /g430/uni093E/uni0930/uni093E /u0942/uni0915/uni093E/uni093F/uni0936/uni0924 /uni090F/uni0935/uni0902 /uni092E/uni0941/g465/u093F/uni0924/uni0964
/g466/uni092C/uni0939/uni093E/uni0930 /uni0917/uni091C/uni091F (/uni0905/uni0938/uni093E/uni0927/uni093E/uni0930/uni0923) 269-571 +400-/uni0921/g5470/uni091F/g5470/uni092A/uni09400/uni0964
Website: http://egazette.bih.nic.in Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.