Section 289 in Rules of the High Court of Judicature for Rajasthan, 1952
289. Fees of State Counsel in cases under Court Fees Act, 1870, and Stamp Act, 1899, as adapted to Rajasthan.
- These Rules shall also regulate the inclusion of Advocate's fee in the taxation of costs in favour of or against the State in cases under the Court Fees Act, 1870, as adapted to Rajasthan or the Stamp Act, 1899 as adapted to Rajasthan in which although the Government is not a party, costs are awarded to or against the Government by the Court.
