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[Cites 0, Cited by 5] [Section 3(13)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(13)(b) in Kerala High Court Act, 1958

(b)[ from an original decree or order in any suit or other proceeding, where the amount or value of the subject-matter of the suit or other proceeding does not exceed [forty lakh rupees.] [Substituted by Act No. 6 of 1966.]]