Section 73 in Karnataka Court-Fees and Suits Valuation Act, 1958
73. [ Amended document. [Substituted by Act 10 of 2003 w.e.f. 1.4.2003.]
- Where any document in respect of which fee is chargeable under this Act is amended in order merely to correct a mistake and to make it confirmed to the original intention of the parties, it shall not be necessary to impose a fresh fee.]
