Section 34(1)(b) in The Rajasthan Law And Judicial Department Manual, 1952

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State of Rajasthan - Subsection

Section 34(1)(b) in The Rajasthan Law And Judicial Department Manual, 1952

(b)when two or more person convicted in a single case appeal, whether jointly or severally, and the appeals are all heard together, the case fee shall be at the rate of Rs. 10/- for each appellant, subject to a minimum of Rs. 25/- and a maximum of Rs. 75/-;

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State of Rajasthan - Subsection

Section 34(1)(b) in The Rajasthan Law And Judicial Department Manual, 1952