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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(c) in Andhra Pradesh Court-fees and Suits Valuation Act, 1956

(c)in a suit for annuities or other sums payable periodically, on five times the amount claimed to be payable for one year: Provided that, where the annuity is payable for less than five years, the fee shall be computed on the aggregate of the sums payable.