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[Cites 0, Cited by 3] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(2) in The West Bengal Court-Fees Act, 1970

(2)Where more reliefs than one based on the same cause of action are sought either jointly or in the alternative, the fee shall be paid according to the value of the relief in respect of which the largest fee is payable.