Section 9 in Karnataka Court-Fees and Suits Valuation Act, 1958
9. Documents falling under two or more descriptions.
- Subject to the provisions of the last preceding section, a document falling within two or more descriptions in this Act shall, where the fees chargeable thereunder are different, be chargeable only with t he highest of such fees:Provided that, where one of such descriptions is special and another general, the fee chargeable shall be the fee appropriate to the special description.
