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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Andhra Pradesh - Subsection

Section 75(2) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956

(2)All rules made under sub-section (1) shall be subject to confirmation by the State Government with or without modification and on such confirmation they shall be published in the Andhra Pradesh Gazette and shall thereupon have effect as if enacted in this Act.