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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in The Rajasthan Workmen's Compensation (Costs & Fees) Rules, 1959

(2)The costs which may be awarded shall include:-
(a)the charges necessarily incurred on account of court-fees;
(b)the charges necessarily incurred on subsistence money to witness; and
(c)pleaders fees on the scale prescribed in the following rules.