Section 11(4)(b) in Pondicherry Court-Fees and Suits Valuation Act, 1972

[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Puducherry - Subsection

Section 11(4)(b) in Pondicherry Court-Fees and Suits Valuation Act, 1972

(b)If the Court of appeal decides that the fee paid in the lower Court is not sufficient, the Court shall require the party liable to pay the deficit fee within such time as may be fixed by it

Legal Document View

Unlock Advanced Research with PRISMAI

State of Puducherry - Subsection

Section 11(4)(b) in Pondicherry Court-Fees and Suits Valuation Act, 1972