Section 49(1)(a) in The Rajasthan Court Fees and Suits Valuation Act, 1961

[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(1)(a) in The Rajasthan Court Fees and Suits Valuation Act, 1961

(a)the objection was taken in the Court of first instance at or before the hearing at which issues were first framed and recorded, or in the lower appellate Court in the memorandum of appeal to that Court, or

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State of Rajasthan - Subsection

Section 49(1)(a) in The Rajasthan Court Fees and Suits Valuation Act, 1961