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[Cites 0, Cited by 12] [Section 25] [Entire Act]

State of Puducherry - Subsection

Section 25(d) in Pondicherry Court-Fees and Suits Valuation Act, 1972

(d)in other cases, whether the subject-matter of the suit is capable of valuation or not, fee shall be computed on the amount at which the relief sought is valued in the plaint or on rupees four hundred, whichever is higher;