िनबधंन सं या पी0ट0-40 बहार गजट
असाधारण अंकंंं
बहार सरकार ारा ूकािशत 5 पौष 1930 (श0)
(संंंं0 पटना 586) पटना, शुबुुुवार 26 -दस/ बर 2008 fof/k foHkkx
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vf/klwpuk,a
26 fnlEcj 2008
laŒ,y0th0&1&24@2008@yst&199—fcgkj fo/kku eaMy }kjk ;Fkkikfjr fuEufyf[kr vf/kfu;e] ftlij jkT;iky fnukad 19 fnlEcj] 2008 dks vuqefr ns pqdsa gSa] blds }kjk loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gSA
fcgkj&jkT;iky ds vkns'k ls]
jktsUnz dqekj feJ]
lfpoA
1
2 बहार गजट, (असाधारण)] 26 fnlEcj 2008 ¼fcgkj vf/kfu;e&32] 2008½
U;k;ky; Qhl ¼fcgkj la'kks/ku½ vf/kfu;e] 2008 fcgkj jkT; esa ykxw gksus ds fy, U;k;ky; Qhl vf/kfu;e] 1870 ¼1870 dk VII½ ds la'kks/ku djus ds fy, vf/kfu;eA
Hkkjr x.kjkT; ds mulBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks%& 1- laf{kIr uke] foLrkj ,oa izkjEHk& ¼1½ ;g vf/kfu;e U;k;ky; Qhl fcgkj la'kks/ku½ vf/kfu;e] 2008 dgk tk ldsxkA
¼2½ bldk foLrkj lEiw.kZ fcgkj jkT; esa gksxkA
¼3½ ;g rqjr ds izHkko ls izòÙk gksxkA
2- fujlu ,oa O;ko`fÙk& U;k;ky; Qhl ¼fcgkj la'kks/ku½ vf/kfu;e] 2007 ¼fcgkj vf/kfu;e]
04] 2008½ ,rn~ }kjk blds vf/kfu;fer gksus dh frfFk ds izHkko ls fujflr fd;k tkrk gSA ijUrq fcgkj vf/kfu;e] 04] 2008 ds vuqlj.k esa olwy fd;k x;k U;k;ky; 'kqYd dk izfrnk; ugha fd;k tk,xk]
ijUrq vkSj fd olwy ugha fd;k x;k U;k;ky; 'kqYd olwyh ;ksX; ugha gksxkA fcgkj&jkT;iky ds vkns'k ls]
jktsUnz dqekj feJ]
lfpoA
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26 fnlEcj 2008
laŒ,y0th0&1&24@2008@yst&200—fcgkj fo/kku eaMy }kjk ;Fkkikfjr vkSj jkT;iky }kjk Dated 19th December, 2008 dks vuqer U;k;ky; Qhl ¼fcgkj la'kks/ku½ vf/kfu;e] 2008 dk fuEufyf[kr vaxzsth vuqokn fcgkj jkT;iky ds izkf/kdkj ls blds }kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds vuqPNsn 348 ds [kaM¼3½ ds v/khu mDr vf/kfu;e dk vaxzsth Hkk"kk esa izkf/kd`r ikB le{kk tk;sxkA fcgkj&jkT;iky ds vkns'k ls]
jktsUnz dqekj feJ]
lfpoA
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[Bihar Act 32, 2008] The Court Fees (Bihar Amendment) ACT, 2008
AN
ACT
TO AMEND THE COURT FEES ACT, 1870 IN ITS APPLICATION TO THE STATE OF BIHAR
BE it enacted by the Legislature of the State of Bihar in the fifty ninth year of Republic of India as follows:-
1. Short title, extent and commencement.— (1) This Act may be called The Court Fees (Bihar Amendment) Act, 2008.
(2) It shall extend to the whole State of Bihar.
(3) It shall come into force with immediate effect.
2. Repeal And Saving.— The Court Fees (Bihar Amendment) Act, 2007 (Bihar Act, 04, 2008) is hereby repealed with effect from the date of its enactment.
Provided that court fees already realized pursuant to amendment by Bihar Act, 04, 2008 shall not be refunded,
Provided further that Court fees not realized shall not be recoverable By Order of the Governor of Bihar,
RAJENDRA KUMAR MISHRA,
Secretary to the Government. ————
अधी0क, सिचवालय मुिणालय, बहार, पटना ारा ूकािशत एव ंमु-ित। बहार गजट (असाधारण) 586-571+400-ड0ट0पी0।
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