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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(b) in The Assam Court-Fees (Amendment) Act, 1932

(b)the Court may, if it is of opinion that the estimation has been grossly insufficient, further order that the expenses of the commission, or such portion thereof as the Court may thinks reasonable, be paid by the party in default to the Government, and the order so made shall have the force and effect of a decree passed by the Court."