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State of Rajasthan - Section

Section 185 in The General Rules (Civil), 1986

185. Charges payable by a party for requisition.

- When a record is requisitioned at the instance of a party, a court fee of Re. 1 shall be charged as in the case of inspection of records. In application for refund, the procedure laid down in that connection will also be followed. This fee shall be in addition to the court fee prescribed by the Rajasthan Court Fees and Suits Valuation Act No. XXIII of 1961.