Section 10(2)(a) in The West Bengal Court-Fees Act, 1970

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State of West Bengal - Subsection

Section 10(2)(a) in The West Bengal Court-Fees Act, 1970

(a)stay all further proceedings in the suit until it has determined the proper amount of such court-fee payable and the plaintiff or the appellant, as the case may be, has paid such amount or until the date referred to in clause (b), as the case may be:

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State of West Bengal - Subsection

Section 10(2)(a) in The West Bengal Court-Fees Act, 1970