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State of Rajasthan - Section

Section 187 in The Rajasthan Law And Judicial Department Manual, 1952

187. Costs to be claimed.

- When an application to sue or to appeal in forma pauperis is opposed by the Public Prosecutor he should invariably ask the court to award him his costs in case the application be refused, and in such case he should obtain a copy of the order passed and submit it to the Collector.