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[Cites 0, Cited by 9] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(d) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956

(d)in other cases, whether the subject-matter of the suit is capable of valuation or not, fee shall be computed on the amount at which the relief sought is valued in the plaint or at which such relief is valued by the Court, whichever is higher.