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State of Rajasthan - Section

Section 209 in The General Rules (Civil), 1986

209. Application for inspection by a party.

- Where a party to a case applies that any record, book or register, or set of books or registers be sent for and inspected during the hearing of the case, the applicant shall, on the application being granted, pay into a court fee stamp of the value of one rupee for each such record, book or register or set of books or registers.