Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 2 in The Assam Court-Fees (Amendment) Act, 1950 2. Amendment of Section 18 of Act VII of 1870. - In Section 18 of the principal Act, for the words "a fee of eight annas" the words "a fee of one rupee" shall be substituted.
