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] [Section 888] [Entire Act] State of Rajasthan - Subsection Section 888(3) in Rules of the High Court of Judicature for Rajasthan, 1952 (3)The charges shall be payable in cash and Copying Stamps as may be determined by the Head Copyist under the directions of the Registrar.]
