Nothing in Chapters II and V of this Act applies to the commission payable to the Accountant General of the High Court at Fort William, or to the fees which any officer of a High Court is allowed to receive in addition to a fixed salary. STATE AMENDMENT Haryana Insertion of section 37 in Act 7 of 1870.-- After section 36 of the principal Act, the following section shall be inserted, namely :-- "37. Fees in High Court.-- Nothing contained in Schedules I and II to this act shall apply to the High Court of Punjab and Haryana and the provisions in that behalf applicable immediately before the 1st day of November, 1966, shall continue to apply to the said High Court.". [ Vide Haryana Act 22 of 1974, s. 3]Open in Lexace · Ask the AI about this section
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