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[Cites 0, Cited by 3] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1) in Maharashtra Court-fees Act.

(1)No document of any of the kinds specified as chargeable in the first or second Schedule to this Act annexed shall be filed, exhibited or recorded, in any Court of Justice, or shall be received or furnished by any public officer, unless in respect of such document there has been paid a fee of an amount not less than that indicated by either of the said Schedules as the proper fee for such document.