Section 2(2) in The Court-Fees (Assam Amendment) Act, 1972

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State of Assam - Subsection

Section 2(2) in The Court-Fees (Assam Amendment) Act, 1972

(2)for Articles 6, 7, 8 and 9 the following shall be substituted, namely :-

"6.	Copy or translation of a judgment or order notbeing or having the force of a decree		When such judgment or order is passed by anyCivil Court other than High Court, or by the Presiding Officer ofany Revenue Court or officer or by any other Judicial orExecutive Authority:
			(a) if the amount or value of the subject-matteris fifty or less than fifty rupees		One rupee and ten paise
			(b) if such amount or value exceeds fifty rupees		Two rupees and twenty paise
			(c) when such judgment or order is passed by aHigh Court		Four rupees and forty paise
7.	Copy of a decree or order having the force of adecree		When such decree or order is made by any CivilCourt other than a High, Court, or by any Revenue Court-
			(a) if the amount or value of the subject-matterof the suit wherein such decree or order is made is fifty or lessthan fifty rupees		Two rupees and twenty paise
			(b) if such amount or value exceeds fifty rupees		Three rupees and thirty paise
			(c) when such decree or order is made by HighCourt		Eight rupees and twenty-five paise
8.	Copy of any document liable to stamp-duty underthe Indian Stamp Act, 1899 (Act 2 of 1899), when left by anyparty to a suit or proceeding in place of the original withdrawn		(a) when the stamp-duty chargeable on theoriginal does not exceed one rupee		The amount of the duty chargeable on the original.
			(b) in any other case		One rupee and twenty paise.
9.	Copy of any revenue or judicial proceeding ororder not otherwise provided for by this Act, or copy of anyaccount, statement, report or the like, taken out of any Civil orCriminal or Revenue Court or office or from the office of anyChief Officer charged with the executive administration ofDivision.		For every three hundred and sixty words orfraction of three hundred and sixty words		One rupee and twenty-paise".