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[Cites 0, Cited by 0] [Section 458] [Entire Act]

State of Rajasthan - Subsection

Section 458(2) in The General Rules (Civil), 1986

(2)In all decrees a sum calculated at the rate of not more than 10% on the taken fee of a lawyer of a party subject to a maximum of Rs. 100/- and a minimum of Rs. 5/- shall be taxed as costs on account of the fee of lawyer's clerk if it is paid certified.