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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(2) in The High Court of Karnataka Rules, 1959

(2)Cost of preparing each paper or document shall be first calculated separately. It shall comprise
(a)cost of composing the text for printing the first copy,
(b)cost of paper necessary to print standard number of copies thereof, and
(c)charges of translation, if any.