143. Postage. 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 communications made :1. The words "with the previous sanction of the G.G. in C." omitted by Act 38 of 1920, sed. 2 and Sch. I.
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