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[Cites 0, Cited by 1] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(3) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956

(3)Where, in a suit falling under sub-section (1) or sub-section (2), the plaintiff or the defendant seeks also cancellation of decree or other document of the nature specified in section 37 , separate fee shall be payable on the relief of cancellation in the manner specified in that section.