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 Government1[***] 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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1. The words "with the previous sanction of the G.G. in C." omitted by Act 38 of 1920, section 2 and Schedule I.
