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State of Andhra Pradesh - Section

Section 9 in Andhra Pradesh Court-fees and Suits Valuation Act, 1956

9. Documents falling under two or more descriptions.

- A document falling within two or more descriptions in this Act shall, where the fees chargeable thereunder are different, be chargeable only with the highest of such fees: Provided that, where one of such descriptions is special and another general, the fee chargeable shall be the fee appropriate to the special description.