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State of Odisha - Section
Section 19 in The Orissa Court-fees (Amendment) Act, 1939
19. Amendment of Article 7 of Schedule I of Act VII of 1870.
- For Article 7 of Schedule I of the principal Act the following Article shall be substituted| "Copy of decree or order having the force of a decree | When such decree or order is made by a Munsif'sCourt or a Court of Small Causes, or a Revenue Court- | ||
| (a) if the amount or value of the subject-matterof the suit wherein such decree or order is made does not exceedone hundred rupees | Eight annas. | ||
| (b) if such amount or value exceeds one hundredrupees but does not exceed one thousand rupees | One rupee. | ||
| (c) if such amount of value exceeds one thousandrupees | One rupee eight annas. | ||
| When such decree or order is made by the Courtof a District Judge or of a Subordinate Judge | Three rupees. | ||
| When such decree or order is made by a HighCourt | Three rupees, if the amount or value of thesubject-matter of the suit wherein such decree or order is madedoes not exceed one thousand rupees ; six rupees, if such amountor value exceeds one thousand rupees. |