LexSection 1A — Definition of “appropriate Government”.
The Court-Fees Act, 1870
1 [ 1A. Definition of "appropriate Government"." In this Act the appropriate Government means, in relation to fees or stamps relating to documents presented or to be presented before any officer serving under the Central Government, that Government, and in relation to any other fees or stamps, the State Government.]Open in Lexace · Ask the AI about this section