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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Tamilnadu - Subsection

Section 78(2) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955

(2)Where fee already paid is directed to be refunded to any person by an order of Court, such refunds shall be given effect to in such manner and subject to such conditions as may be prescribed.]