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[Cites 0, Cited by 0] [Section 598] [Entire Act]

State of Uttar Pradesh - Subsection

Section 598(3) in The General Rules (Civil), 1957

(3)In addition to the Court fees and process-fees, diet money of witnesses etc. taxable as costs, the price of the printed and saleable forms and in case type-written forms are used in their place on account of nonavailability of the printed forms typewriting charges for the same at the rate of 50 paise per page or part thereof shall also be taxed as costs of the party concerned in all decrees and orders.