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[Cites 0, Cited by 0] [Section 844] [Entire Act]

State of Rajasthan - Subsection

Section 844(1) in Rules of the High Court of Judicature for Rajasthan, 1952

(1)Fees shall be paid in court-fee stamps which shall be affixed to the application by which the Court is moved to issue the process, or, if there be no such application, to the memorandum of appeal or cross objection or the application initiating the proceeding.