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State of Tamilnadu - Section

Section 3 in High Court Fees Rules, 1956

3.

The Registrar shall not, under item 37 of Appendix II charge any commission upon moneys or securities paid or brought into Court by the Official Trustee and shall not charge any fee, except the said commission, when the total amount in Court to the credit of a suit, or matter does not exceed Rs. 400 or in respect of payments made to suitors periodically.