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[Cites 0, Cited by 0] [Section 840] [Entire Act]

State of Rajasthan - Subsection

Section 840(2) in Rules of the High Court of Judicature for Rajasthan, 1952

(2)The postal charges in all processes required to be transmitted by post together with registration fee, if the postal packet is required to be registered, should be paid by the Court by means of Service Postage Stamps without any additional charge being levied for the same from the parties at whose instance the process is issued.