Postage, where chargeable on a notice, summons or letter issued under this Code and forwarded by post, and the fee for registering the same, shall be paid within a time to be fixed before the communication is made: Provided that the State Government 1 *** may remit such postage, or fee, or both, or may prescribe a scale of court-fees to be levied in lieu thereof.Open in Lexace · Ask the AI about this section
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