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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(4) in Rajasthan Arbitration Rules, 2003

(4)The court fees (in the Court fees stamps) on the memorandum, Vakalatnama, documents etc. shall be payable according to the Schedule II or as prescribed under the Suit Valuation and Court Fees Act, 1870, as adopted to Rajasthan, whichever is favourable to the party.