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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Puducherry - Subsection

Section 12(b) in Pondicherry (Administration) Act, 1962

(b)the court-fees payable for instituting proceedings in the High Court, the fees to be charged for processes issued by the High Court or by any officer of the court and the amount payable in any proceeding in the High Court in respect of fees of the advocate of any party to such proceedings;