Section 26 — Fees for copies of awards or other documents of Labour Court, Tribunal or National Tribunal:-2[(1) Fees for making a cop

Fees for copies of awards or other documents of Labour Court, Tribunal or National Tribunal:-2[(1) Fees for making a copy of an award or an order of a Labour Court, Tribunal or National Tribunal or any document filed in any proceedings before a Labour Court, Tribunal or National Tribunal shall be charged at the rate of Re. 1 per page.] (2) For certifying a copy of any such award or order or document, a fee of Re. 1 shall be payable. (3) Copying and certifying fees shall be payable in cash in advance. (4) Where a party applies for immediate delivery of a copy of any such award or order or document, an additional fee equal to one-half of the fee leviable under this rule shall be payable. 1 Now see the Code of Criminal Procedure, 1973 (2 of 1974. 2 Subs. by G.S.R. 116, dated 3rd February, 1987. Rule 34 The Industrial Disputes (Central) Rules, 1957 59

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