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 4] [Entire Act] State of Andhra Pradesh - Section Section 8 in Andhra Pradesh Court-fees and Suits Valuation Act, 1956 8. Set-off or counter-claim. - A written statement pleading a set-off or counter-claim shall be chargeable with fee in the same manner as a plaint.
