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[Cites 0, Cited by 0] [Section 229] [Entire Act]

State of Rajasthan - Subsection

Section 229(1) in The General Rules (Civil), 1986

(1)For copies containing 400 words or less in the court of the District Judge, Civil Judge Small Cause Courts and Munsif:-
Judgment Deposition Decree Any other paper except book, register, map ofplan etc. or any extract thereof or document mentioned in Rule221
Rs. p. Rs. p. Rs. p. Rs. p.
Ordinary copy 1.00 1.00 1.00 1.00
Urgent immediate copy 2.00 2.00 2.00 2.00