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 92] [Entire Act] State of Rajasthan - Subsection Section 92(3) in Rules of the High Court of Judicature for Rajasthan, 1952 (3)It shall state the amount of costs incurred in the case and by whom and in what proportions such costs and costs in the Court or courts below, if any, are to be paid.
