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[Cites 0, Cited by 2] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(1) in The Rajasthan Court Fees and Suits Valuation Act, 1961

(1)In a suit for movable property other than documents of title, fee shall be computed-
(a)where the subject-matter has a market value, on such value:
or
(b)where the subject-matter has no market value, on the amount at which the relief sought is valued in the plaint.