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] [Entire Act] State of Tamilnadu - Section Section 9 in High Court Fees Rules, 1956 9. [ [In as much as the term 'Sheriff' and items 41 to 43 were omitted by R. Dis. No. 86/94, this rule has no force in the eye of law.] The fees chargeable by the Sheriff and mentioned in Appendix II hereto as items 41 to 43 shall be collected in Court-fee stamps.]
