Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Chattisgarh - Section Section 164 in High Court of Chhattisgarh Rules, 2005 164. Process fee for service or execution of any process or warrant etc. not specified in these rules shall also be charged at the rate of Rs. 10 (Rs. Ten Only) per notice.B: Other Fees
