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[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

State of Karnataka - Subsection

Section 78(2)(a) in Karnataka Court-Fees and Suits Valuation Act, 1958

(a)the fees chargeable for serving and executing processes issued by the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.] Revenue Appellate Tribunal and by the Revenue courts;