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State of Rajasthan - Section

Section 157 in The General Rules (Civil), 1986

157. Postal charges for transmission of decree to another court.

- Postage shall be levied in the form of Rs. 6/- cash from the decree-holder for the transmission and return by post of a decree, sent under Section 39 of the code to another court for execution upon an application by the decree-holder. The money shall be credited into the treasury.