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[Cites 0, Cited by 2] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(3) in The West Bengal Court-Fees Act, 1970

(3)If the plaintiff or appellant fails to give the security referred to in clause (a) of sub-section (2) or to pay the amount referred to in clause (b) of that sub-section within the time allowed, or before the date fixed, by the Court, as the case may be, the suit shall be dismissed.