Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 190 in Criminal Court Rules of the High Court of Judicature at Patna

190.

In the case of urgent copies of maps and plans the expedition fee will also be fixed by the Magisterial Officer in charge to be paid by means of a Court-fee stamp affixed to the application for copy. No part of the expedition fee shall be paid to the copyists.