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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Rajasthan - Subsection

Section 102(2) in The General Rules (Civil), 1986

(2)Process fee deposited in previous execution not to be used in later execution.-When an application for execution of a decree has been disposed of and a fresh application is made, the process fee deposited in connection with the previous execution and not spent shall not be utilised for issue of a fresh process.