Cal. HC: Application u/s 34 of A&C Act Falls Under Entry No. 2(c) of Schedule II of Court Fees Act - (29 Aug 2024)
ARBITRATION
Cal. HC has held that principal application u/s 34 of Arbitration and Conciliation Act, 1996 falls under Entry No. 2(c) of Schedule II of the Court Fees Act, 1870 and the Entry No. 1(10) of the Court Fees Act, 1870 prescribing higher fees for applications shall not extend to principal applications.
Tags : CALCUTTA HIGH COURT S. 34 OF A&C ACT HIGHER FEES PRINCIPAL APPLICATIONS
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