Report No. 236

V. POSITION IN FOREIGN COUNTRIES

5 The Commission has noticed that no separate court fee has been prescribed for the corporates in most of the foreign countries including SAARC countries, United Kingdom, Canada, etc. However, in Australia9 and New South Wales, corporates are liable to pay double the amount of court-fee payable by other suitors in respect of certain matters.

9 Federal Magistrates Regulations 2000, Statutory Rules 2000 No. 102 as amended ,prepared by the Office of Legislative Drafting and Publishing, Attorney-General's Department, Canberra (Schedule 1)