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State of Rajasthan - Section
Section 279 in Rules of the High Court of Judicature for Rajasthan, 1952
279. Cases not specifically provided for.
- In cases not specifically provided for in this chapter including Execution Appeals, Appeals from Orders, Revisions, Applications under Chapter XXIII, References, cases under the Indian Companies Act 1956, and testamentary and Intestate cases other than applications for probate or letters of administration, the fee shall, if the claim is capable of valuation, be an amount calculated, on the value of the claim in accordance with following scale, namely:-| (i) | on the first Rs. 5,000/- | 5 per cent. |
| (ii) | on the next Rs. 45.000/ - | 1 percent. |
| (iii) | on the remainder | ½ percent. |