Section 36(3) in Pondicherry Court-Fees and Suits Valuation Act, 1972
(3)No final decree shall be passed, no money shall be paid and no allotment of property shall be made in favour of a defendant in any such suit as, for or on account of, his share of the assets of the partnership, until the fee computed on the amount or value of his share of the assets of the partnership is paid.
