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[Cites 0, Cited by 3] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(ii) in Maharashtra Court-fees Act.

(ii)In suits for maintenance (with or without a prayer for the creation of a charge) and for annuities or other sums payable periodically according to the value of the subject matter of the suit, and such value shall be deemed to be, in the case of a suit for maintenance, the amount claimed to be payable for one year and in any other case, ten times such amount: