Section 12(1)(d) in The Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1)(d) in The Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015

(d)where the relief sought in a suit, appeal or application relates to any other intangible right, the market value of the said rights as estimated by the plaintiff shall be taken into account for determining Specified Value; and

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Union of India - Subsection

Section 12(1)(d) in ﻿The Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015

Section 12(1)(d) in The Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015