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[Cites 0, Cited by 1] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(3) in Presidency Small Cause Courts Act, 1882

(3)In every suit so removed as aforesaid credit shall be given to the plaintiff for the amount of the court-fee paid in the Small Cause Court in respect of the plaint in the levy of any fees which according to the practice of the High Court are payable to the Government.