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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

Bombay Presidency - Subsection

Section 4A(3) in The Bombay City Civil Court Act, 1948

(3)In any such suit or proceeding institution fees shall be paid credit being given to any Court-fee levied in the High Court and cost incurred in the High Court till the date of transfer shall be assessed by the City Court in such manner as the State Government may, after consultation with the High Court, determine by rules.