Section 5   [ View Judgements ]

Amendment of section 9


In section 9 of the principle Act, the Explanation shall be numbered as Explanation I, and after Explanation I as so numbered, the following Explanation shall be inserted, namely:-



"Explanation II.- For the purposes of this section, it is immaterial whether or not any fees are attached to the office referred to in Explanation I or whether or not such office is attached to a particular space.".

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