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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(1)(b) in The Rajasthan Court Fees and Suits Valuation Act, 1961

(b)the appellate Court is satisfied, for reasons to be recorded by it in writing, that the suit or appeal was over-valued or under-valued and that the over valuation or under-valuation thereof has prejudicially affected the disposal of the suit or appeal on its merits.