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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(6) in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011

(6)Every applicant shall be liable to pay such process fee for the service or execution of processes, in respect of an application as specified under the Kerala Court-Fees and Suits Valuation Act, 1959 (10 of 1960).