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] [Section 248] [Entire Act] State of Rajasthan - Subsection Section 248(3) in The General Rules (Civil), 1986 (3)The charges shall be payable in copying stamps and/or cash as maybe determined by the District Judge.
