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State of Rajasthan - Section

Section 470 in The General Rules (Civil), 1986

470. Grant of a license and fee therefor.

- A person wishing to practice as a petition writer within the precincts of the Civil Courts must present a petition bearing a proper court-fee stamp to the District Judge.Every petition writer licensed under these rules shall pay a fee of Rs. 15/- per year payable in advance. The license, if granted, shall be in the prescribed form (F. 34).