Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 446] [Entire Act] State of Rajasthan - Subsection Section 446(2) in The General Rules (Civil), 1986 (2)if the amount of value exceeds Rs. 5,000/- and does not exceed Rs 20,000/- on Rs. 5000/- as above, and on the remainder not exceeding 2 ½ per cent;
