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Bhogilal v. Popatbhai

Bombay High Court
Dec 21, 1882
Important Paras
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1. As the plaintiff has sought the relief contemplated by Section 265 of the Contract Act (IX of 1872) by suit, he must pay the ad-valorem, court fees stamp required by a suit for account's under Section 7, el. iv (f) of Act VII of 1870.