Section 19K — Sections 6 and 28 not to apply to probates or letters of administration.
The Court-Fees Act, 1870
1 [19K. Sections 6 and 28 not to apply to probates or letters of administration.βNothing in section 6 or section 28 shall apply to probates or letters of administration.]]Open in Lexace · Ask the AI about this section
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