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State of Rajasthan - Section

Section 315 in The Rajasthan Revenue Courts Manual, 1956

315. How to file Process fees.

- Process fees payable under these rules shall, except where otherwise indicated, be paid in adhesive court-fee stamps pasted on a separate sheet of paper on which shall written the particulars of the case in which the process is to be issued and the description of the process of which it be the fees.