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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(2) in The Courts Fees Act, 1870

(2)Where more reliefs than one based on the same cause of action are sought jointly in any suit, the plaint shall be chargeable with the aggregate amount of the fees with which the plaints would be chargeable under this Act if separate suits were instituted in respect of each such relief:Provided that if a relief is sought only as ancillary to the main relief the plaint shall be chargeable only in respect of the main relief.