Section 60(2)(i) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956

[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Andhra Pradesh - Subsection

Section 60(2)(i) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956

(i)endorse a certificate on the stamped probate or letters of administration to the effect that so much of the fee represented by the stamp or stamps used has been refunded; and

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State of Andhra Pradesh - Subsection

Section 60(2)(i) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956