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State of Rajasthan - Section

Section 277 in Rules of the High Court of Judicature for Rajasthan, 1952

277. Certain miscellaneous cases.

- In a miscellaneous cases for the setting aside of an abatement or an ex-parte decree or an order dismissing a case for default, a fee of Rs. 50/- shall be allowed in the case of a First Appeal and Rs.32/- in any other case.