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] [Entire Act] State of Rajasthan - Section Section 457 in The General Rules (Civil), 1986 457. Cost of Stamp or Vakalatnama in above cases. - For each fee allowed under the two last preceding rules, the value of the stamp on one vakalatnama only shall be awarded as costs.
