Section 2 in The Court-Fees (Bihar Amendment) Act, 2008
2. Repeal and Saving.
- The Court-Fees (Bihar Amendment) Act, 2007 (Bihar Act, 04 of 2008) is hereby repealed with effect from the date of its enactment:Provided that court-fees already realized pursuant to amendment by Bihar Act, 04 of 2008 shall not be refunded:Provided further that Court-fees not realized shall not be recoverable.
