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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(2)(e) in The City Civil Court Act, 1953

(e)the manner in which credit shall be given for court-fee already paid and the manner in which refund shall be made of any excess of court-fee in cases where a direction has been issued under the provision to clause (b) of sub-section (2) of section 9, or an order has been made under clause (ii) of section 14.