Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Court-Fees (Bihar Amendment) Act, 2008 32 of 2008 CONTENTS 1. Short Title, Extent And Commencement 2. Repeal And Saving Court-Fees (Bihar Amendment) Act, 2008 32 of 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. Published in Bihar Gazette (Ex. ord), Dated 26.12.2008. 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 Repeal And Saving :- The Court-Fees (Bihar Amendment) Act, 2007(Bihar Act, 04, 2008) is hereby repealed with effect from the date of its enactment: Provided that court-fees already realized pursuant to amendment by Bihar Act, 04, 2008 shall not be refunded: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 shall not be recoverable.