Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 274 in Rules of the High Court of Judicature for Rajasthan, 1952 274. Case under section 20 of the Indian Arbitration Act, 1940. - The fees to be allowed on taxation in a case under section 20 of the Indian Arbitration Act, 1940, shall be such as the Court may direct.
