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[Cites 0, Cited by 8] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(j) in Maharashtra Court-fees Act.

(j)In suits where declaration is sought, with or without injunction or other consequential relief and the subject-matter in dispute is not susceptible of monetary evaluation and which are not otherwise provided for by this Act ad valorem fee payable, as if the amount or value of the subject matter was one thousand rupees;