1. [ Short title and extent. [[Section 1-5 added by Act IX of 1994.
Note. - Words 'Chapter I-Preliminary' and 'Chapter II-Fees in the High court' are not given in the amending Act. These have been added by the Editor for consistency and facility of reference.]]- (i) This Act may be called the Court-Fees Act No. VII of Samvat 1977.(ii)It extends to the whole of the State of Jammu and Kashmir.
