Representation of the People Act, 1950
25. Fee for applications and appeals
Every application under section 22 or section 23 and every appeal under section 24 shall be accompanied by the prescribed fee which shall, in no case, be refunded.]
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Representation of the People Act, 1950 25. Fee for applications and appeals Every application under section 22 or section 23 and every appeal under section 24 shall be accompanied by the prescribed fee which shall, in no case, be refunded.] |
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