High Courts(1909) 04 CAL CK 0005

In Re: R.A. Baxter

Calcutta High Court · Decided on 15 April 1909

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Judgment

1 paragraphs · 46 words
1.

We agree in the view-expressed by the Board that exemption could be claimed and allowed in the case of Mr. Baxter. We, accordingly, direct that the sum of Rs. 500 paid by him when he was enrolled as an Advocate of this Court be refunded.