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 1] [Entire Act] State of Tamilnadu - Subsection Section 1(2) in High Court Fees Rules, 1956 (2)The items set out in Appendix III hereto (items 17,18 and 19 of Appendix II of the High Court Fees Rules, 1933), shall not be charged by the Registrar in suits and proceedings instituted on or after the 3rd day of July 1950.
