27. Insertion of Section 65-A, Rajasthan Act No. 23 of 1961.
- After the existing Section 65 Irae Rajasthan Court Fees and Suits Valuation Act, 1961 (Act No. 23 of 1961), hereinafter in this chapter referred to as the principal Act, the following section shall be inserted, namely:-"65A. Power to exempt fees. - The State Government may by notification in the Official Gazette, exempt, in public interest, any class of persons from all or any of the fees chargeable for any category of suits under this Act.".
