िनबंधन सं या पी0ट0-40 बहार गजट
असाधारण अंकंंं
बहार सरकार ारा ूकािशत 26 चैऽ ैैै 1932 (श0) (संंंं0 पटना 269) पटना, शुबुुु वार, 16 अूील 2010 fof/k foHkkx
&&&&&&&&
vf/klwpuk,a
16 vizhy 2010
la0 ,y0th01&02@2010@yst% 123 —fcgkj fo/kku eaMy dk fuEufyf[kr vf/kfu;e] ftlij egkefge jkT;iky fnukad 12 vizhy] 2010 dks vuqefr ns pqds gSa] blds }kjk loZ&lk/kkj.k dh lwpuk ds fy;s izdkf'kr fd;k tkrk gS%&
fcgkj&jkT;iky ds vkns'k ls]
jktsUnz dqekj feJ]
lfpoA
[fcgkj vf/kfu;e 13] 2010]
U;k;ky; Qhl ¼fcgkj la'kks/ku½ vf/kfu;e] 2010
fcgkj jkT; esa ykxw gksus ds fy, U;k;ky; Qhl vf/kfu;e] 1870 ¼1870 dk VII½ dk la'kks/ku djus ds fy, fo/ks;dA
Hkkjr x.kjkT; ds bdlBosa o"kZ esa fcgkj jkT; fo/kku eaMy }kjk fuEufyf[kr :i esa ;g vf/kfu;fer gks % & 1- laf{kIr uke] foLrkj ,oa izkjEHkA& ¼1½ ;g vf/kfu;e U;k;ky; Qhl ¼fcgkj la'kks/ku½ vf/kfu;e] 2010 dgk tk ldsxkA
¼2½ ;g lEiw.kZ fcgkj jkT; esa ykxw gksxkA
¼3½ ;g rqjr izo`Ÿk gksxkA
2- U;k;ky; Qhl vf/kfu;e] 1870 dh vuqlwph&I ,oa II eas la'kks/kuA& U;k;ky; Qhl vf/kfu;e] 1870 dh vuqlwph&I ,oa vuqlwph&II ds v/khu iSls esa vkdfyr Hkqxrs; 'kqYd :i, esa iw.kkZafdr fd;k tk,xkA
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2 बहार गजट (असाधारण)] 16 अूील 2010 16 vizhy 2010
la0 ,y0th0 1&02@2010@yst&124—fcgkj fo/kku eaMy }kjk ;Fkk&ikfjr vkSj egkefge jkT;iky }kjk fnukad 12 vizhy] 2010 dks vuqer U;k;ky; Qhl ¼fcgkj la'kks/ku½ vf/kfu;e] 2010 dk fuEufyf[kr vaxszth 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 vaxszth Hkk"kk esa izkf/kÑr ikB le>k tk;sxkA fcgkj&jkT;iky ds vkns'k ls]
jktsUnz dqekj feJ]
lfpoA
[Bihar Act 13, 2010]
THE COURT FEES (BIHAR AMENDMENT) ACT, 2010
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 sixty one year of the Republic of India as follows: --
1. Short title, extent and commencement.-- (1) This Act may be called the Court Fees (Bihar Amendment) Act, 2010.
(2) It shall extend to the whole of the State of Bihar.
(3) It shall come into force at once.
2. Amendment in Schedule-I and II of the Court Fee Act, 1870.- Any fee payable under Schedule-I and Schedule-II of the Court Fees Act, 1870 calculated in paise shall be rounded off in rupee.
By order of the Governor of Bihar,
RAJENDRA KUMAR MISHRA,
Secretary to Government. ————
अधी-क, सिचवालय मुिणालय, बहार, पटना ारा ूकािशत एवं मु1ित। बहार गजट (असाधारण) 269-571+400-ड0ट0पी0।
Website: http://egazette.bih.nic.in
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