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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Puducherry - Subsection

Section 58(iii) in Pondicherry Court-Fees and Suits Valuation Act, 1972

(iii)any appeal is disposed of before the commencement of hearing of such appeal, half the amount of court fees paid in respect of the claim or claims in the suit or appeal, as the case may be, shall be ordered by the Court to be refunded to the parties by whom the same have been respectively paid.