Section 54(1)(a) in Pondicherry Court-Fees and Suits Valuation Act, 1972

[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

State of Puducherry - Subsection

Section 54(1)(a) in Pondicherry Court-Fees and Suits Valuation Act, 1972

(a)the objection was taken in the Court of first instance at or before the hearing at which issues were first framed and recorded, or in the lower appellate Court in the memorandum of appeal to that Court, or

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State of Puducherry - Subsection

Section 54(1)(a) in Pondicherry Court-Fees and Suits Valuation Act, 1972