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[Cites 0, Cited by 0] [Section 323] [Entire Act]

State of Rajasthan - Subsection

Section 323(5) in The General Rules (Civil), 1986

(5)if the refund or payment was of a process-fee note the same in columns 27-29 of the registers of court-fees and process-fees against the original entry of the fee, and record on Part III of the certificate for refund, the fact of such note having been made.