Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Tamilnadu - Subsection Section 35(3) in Tamil Nadu Court-Fees and Suits Valuation Act, 1955 (3)Where in any such suit it is found that-any amount is payable to the defendant, no decree shall be passed in his favour until he pays the fee due on the amount.
