Section 71 in Karnataka Court-Fees and Suits Valuation Act, 1958
71. [ Collection of fees. [Substituted by Act 10 of 2003 w.e.f. 1.4.2003.]
- All fees chargeable under this Act may be paid,-(i)in cash where the amount of fees is not more than rupees five hundred;(ii)in the Government Treasury or through a Demand Draft in case the amount of fee is more than rupees five hundred;]
