The Court Fees (Bihar Amendment) ACT, 2008

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Dated 
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[Bihar Act 32, 2008] 
The Court Fees (Bihar Amendment) ACT, 2008 
AN 
ACT 
TO AMEND THE COURT FEES ACT , 1870  IN ITS APPLICATION TO THE STATE OF BIHAR  
BE it enacted by the Legislature of the State of Bihar in the fifty ninth year of Republic of India as follows:- 
1. Short title, extent and commencement.— (1) This Act may be called The Court Fees (Bihar 
Amendment) Act, 2008. 
(2) It shall extend to the whole State of Bihar. 
(3) It shall come into force with immediate effect. 
2. Repeal And Saving.—  The Court Fees (Bihar Amendment) Act, 2007 (Bihar A ct, 04, 2008) is 
hereby repealed with effect from the date of its enactment. 
 Provided that court fees already realized pursuant  to amendment by Bihar Act, 04, 2008 shall not 
be refunded, 
 Provided further that Court fees not realized shal l not be recoverable  
 By Order of the Governor of Bihar, 
 RAJENDRA KUMAR MISHRA, 
 Secretary to the Government. 
————
 
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