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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Bombay Presidency - Subsection

Section 2(3) in The Bombay City Civil Court Act, 1948

(3)"institution fee" means the court fee payable in respect of the plaint or application by which the court fee payable in respect of the plaint or application by which a suit or proceeding is instituted;