Section 57(2) in Chit Funds (Rajasthan) Rules, 1989

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State of Rajasthan - Subsection

Section 57(2) in Chit Funds (Rajasthan) Rules, 1989

(2)No documents of any of the kinds specified below shall be filed before the Registrar or his nominee unless it is affixed with the proper court-fee stamp as specified against it: -

	Proper Court Fee
	Rs. P.
(i) Vakalatnama	2.00
(ii) Application for adjournment	10.00
(iii) Application for interim stay or relief	25.00

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State of Rajasthan - Subsection

Section 57(2) in Chit Funds (Rajasthan) Rules, 1989