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State of Rajasthan - Section

Section 316 in The General Rules (Civil), 1986

316. Authority to refund Court- fee and process-fee.

-The Court may order refund of Court Fees under Sections 61, 62 and 63 of the Rajasthan Court Fees and Suits Valuation Act, 1961 and rules made thereunder and refund of Process Fees as may be ordered under the rules in Chapters III and XII of these rules,