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State of Rajasthan - Section

Section 308 in The General Rules (Civil), 1986

308. Process fees taxable as costs.

- The fee paid in pursuance of these rules shall in all proceedings be deemed and treated as part of the necessary and proper costs of the party who pays them; provided that no fees or charges which have been refunded, or in respect of which a party might have obtained a refund, shall be deemed and treated as necessary and proper costs within this rule.