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 447] [Entire Act] State of Rajasthan - Subsection Section 447(4) in The General Rules (Civil), 1986 (4)if the amount or value exceeds Rs. 50000/- on Rs. 50,000/- as above and on any amount in excess thereof at the rate of 1 ½ per cent subject to maximum fee of Rs. 1250/-;
