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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Telangana - Subsection

Section 58(2) in Telangana Court-fees and Suits Valuation Act, 1956

(2)If, in a case falling under sub-section (1), the executor or administrator does not, within the six months referred to in that sub-section, pay the deficit fee, he shall forfeit a sum equal to five times the deficit fee.