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[Cites 0, Cited by 4] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(1) in Maharashtra Court-fees Act.

(1)For the purpose of an inquiry under section 8 the Court may depute, or issue a commission to, any suitable person to make such local or other investigation as may be necessary and to report thereon to the Court. Such report and any evidence recorded by such person shall be evidence in the enquiry.