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

State of Telangana - Subsection

Section 3(32) in Telangana General Clauses Act, 1891

(32)"Value", used with reference to a suit, shall mean the amount or value of the subject-matter of the suit, computed according the law for the time being in force regulating the valuation of suits for purposes of jurisdiction;