Section 21A in Tamil Nadu Court-Fees and Suits Valuation Act, 1955
21A. [ Fees to be computed to the nearest multiple of five paise. [Inserted by Tamil Nadu Coinage (Alteration of References) Act, 1960 (Tamil Nadu Act 9 of 1960.]
- In the determination and computation of the amount of fee payable under this Act, any fraction of five naya paise less than two and a half naya paise shall be disregarded and any fraction of five naya paise equal to or exceeding two and a half naya praise shall be regarded as five naya paise.]
