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State of Karnataka - Section

Section 15 in Karnataka Court-Fees and Suits Valuation Act, 1958

15. Fee payable on appeals, etc.

- The provisions of sections 10 to 13 relating to the determination and levy of fee on plaints in suits shall apply mutatis mutandis to the determination and levy of fee in respect of a memorandum of appeal, cross-objection or other proceeding in second appeal.