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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Rajasthan - Subsection

Section 74(2) in The General Rules (Civil), 1986

(2)[ The fee chargeable by the Oath Commissioner so appointed shall be Rs. 15/- for each affidavit for all the Courts. Such fees paid to an Oath Commissioner shall be taxed in the decree.] [Substituted by Notification No. 05/S.R.O./2014, dated 30.7.2014-Rajasthan Gazette, Extraordinary, Part I(B), dated 7.8.2014, page 39.]