Section 826 in Rules of the High Court of Judicature for Rajasthan, 1952
826. Time barred translation and printing charges received by money order.
- Sums tendered on account of translation and printing charges beyond the prescribed period shall not be accepted. But where such sum has been received by money order, it shall be entered in the register of Judicial deposit under sub-head (ii) of head (1) of rule 819 and credited to the personal ledger account mentioned in the next succeeding Rule.
