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State of Rajasthan - Section

Section 6 in Rajasthan Arbitration Rules, 2003

6.

The Court fees (in the Court fees stamps) on the application, vakalatnama, documents etc. shall be payable according to the Schedule 1 or as prescribed under the Suit Valuation & Court Fees Act, 1870, as adopted to Rajasthan, whichever is favourable to the party.