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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Rajasthan - Subsection

Section 102(1) in The General Rules (Civil), 1986

(1)The process fee for issue of notice either under Rule 16 or Rule 22 of Order XXI shall be paid when the application for execution is presented. After service of notice, if the court directs execution to issue, the fee for attachment or arrest, as the case may be, shall be paid promptly and if the judgment-debtor's property is, after the attachment, ordered to be sold, the necessary sale fees shall be deposited.