Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 16 in The Court Fees Act, 1870 16. [Additional fee where respondent takes objection to unappealed part of decree.] - Repealed by the Code of Civil Procedure 1908 (V of 1908).
