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[Cites 0, Cited by 0] [Section 887] [Entire Act]

State of Rajasthan - Subsection

Section 887(b) in Rules of the High Court of Judicature for Rajasthan, 1952

(b)For a copy ordinary or urgent containing more than four hundred words, for four hundred words the charge shall be the same as detailed above, and for every subsequent hundred words or less an extra charge of twenty five Naya Paise and Fifty Naya Paisa shall be made for an ordinary and urgent copy respectively.