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] [Entire Act] State of Rajasthan - Section Section 306 in The General Rules (Civil), 1986 306. Wages of chairmen and incidental charges. - Incidental charges such as the wages of chairmen and the like, shall be levied in cash. Their amount will be at the discretion of the court. They shall be paid by the party named by the court before the Amin is deputed.
