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Code of Civil Procedure, 1908 143.Postage.- 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 {The words " with the previous sanction of the G.G.in C." rep by Act 38 of 1920, s.2 and Sch.I.Pt.I.} may remit such postage, or fee, or both, or may prescribe a scale of court-fees to be levied in lieu thereof.    |
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