Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Andhra Pradesh - Section

Section 15 in Andhra Pradesh Court-fees and Suits Valuation Act, 1956

15. Fee payable on petitions, applications, etc.

- The provisions of section 10 to section 12 shall apply, to the determination and levy of fee in respect of petitions, applications and other proceedings in Courts in the same way as they apply to the determination and levy of fee on plaints in suits.