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State of Rajasthan - Section

Section 304 in The General Rules (Civil), 1986

304. Poundage fee to be deducted from the deposit.

- If default be made in the payment of purchase money within the time specified in Order XXI, Rule 85 of the Code, the fee payable by way of poundage shall be deducted from the deposit paid under Order XXI, Rule 84, and stamps representing such fee shall be brought and affixed by the court on the order directing the deductions to be made.