Section 442(2) in The General Rules (Civil), 1986

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State of Rajasthan - Subsection

Section 442(2) in The General Rules (Civil), 1986

(2)The certificate above mentioned shall be, so far as is possible, in the following form:-

"In the Court of the		of
Between	and

For the purpose of having my fee allowed on taxations as against ................I hereby certify that in the above case the following fees were paid to me as my fee as well as that of on the dates and by the person specified below and that such fees were paid before the conclusion of arguments in the suit, application or other proceedings and that no portion thereof has been agreed to be returned or remitted by me or by any one on my behalf or on behalf of who was associated with me in the case.

Date of Payment	Amount paid	Name of the person who actually made the payment	Name of the person on whose behalf the paymentwas made	Remarks

Date ..............Signature of the CounselFiled on the day .......of, 19.

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State of Rajasthan - Subsection

Section 442(2) in The General Rules (Civil), 1986