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[Cites 0, Cited by 0] [Section 163] [Entire Act]

State of Chattisgarh - Subsection

Section 163(2) in The High Court of Chhattisgarh Rules, 2007

(2)In every case in which personal or substituted service of a summons or notice is required to be served, the following fee shall be charged for service and executing the several processes against which they are severally ranged, in respect of each person :
(i) in appeals and revision not exceeding Rs. 10,000/- in value Rs.5.00
(ii) in appeals and revisions exceeding Rs. 10,000/- in value Rs.7.00
Note :- When service on several persons residing in the same village or in the same ward of a municipality or cantonment is required, and the processes are applied for at the same time for each person after the first. Rs.2.00