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State of Rajasthan - Section

Section 319 in The General Rules (Civil), 1986

319. Fee on delayed application in outlying courts.

- When an application for refund of court-fees is made and it is found necessary in an outlying court to call for the record of the case from the record room, the applicant will be required to pay a fee of Re. 1 if the application for refund is made beyond three weeks of the decision of the case.