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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Rajasthan - Subsection

Section 109(2) in The General Rules (Civil), 1986

(2)A process issued by any such court shall only be served upon receipt of the process fee chargeable, under Rule 287 and of the expenses payable to the witness under Order XVI, Rule 2, the process fee thus received shall be expended in the purchase of court fees stamps to be affixed to the process.
(B)Process to Soldiers and Public Officers