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[Entire Act]
State of Gujarat - Section
Section 161 in Gujarat High Court Rules, 1993
161. Fees for administering oath and interpreting of affidavits.
- The following fees shall be charged for administering oaths and interpreting affidavits :-| (a) | For administering every oath or solemnaffirmation. | Re. 1 |
| (b) | For interpreting affidavits of service ofnotice to parties. | Re. 1 |
| (c) | For interpreting affidavits in other cases andforinterpreting portions etc. | 50 page per folio of 100 words. |