Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 37] [Entire Act] State of Karnataka - Subsection Section 37(1) in Karnataka Court-Fees and Suits Valuation Act, 1958 (1)In a suit for the administration of an estate, fee shall believed on the plaint at the rates specified in section 47.
