Court-Fees (Bihar Amendment) Act, 2008 1. Short title, extent and commencement. 2. Repeal and Saving.
The Court-Fees (Bihar Amendment) Act, 2008
Bihar Act 32 of 2008
bh526
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:-
- 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.
- Repeal and Saving.- The Court-Fees (Bihar Amendment) Act, 2007 (Bihar Act, 04 of 2008) is hereby repealed with effect from the date of its enactment: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 of 2008 shall not be refunded:
Provided further that Court-fees not realized shall not be recoverable.
