Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Himachal Pradesh - Subsection Section 7(ix) in The Himachal Pradesh Court fees Act, 1968 (ix)to redeem.-In suits against a mortgagee for the recovery of the property mortgaged-according to half the principal money expressed to be secured by the instrument of mortgage;
