Section 32 — [Repealed.].

The Court-Fees Act, 1870
Amendment of Act 8 of 1859 and Act 9 of 1869. Rep. by the Repealing and Amending Act , 1891 (12 of 1891), s . 3 and the First Schedule .

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.