Section 465 in Rules of the High Court of Judicature for Rajasthan, 1952
465. Renewal fee on permanent certificates.
- If a certificate under the Rules cancelled as aforesaid was issued as a permanent certificate, the amount of fee paid for the permanent certificate shall be credited towards such renewal fee until the expiry of the period for which such amount should have sufficed, if renewal fee at the prescribed rate were paid each year, from the date of issue of the permanent certificate:Provided that in case the amount paid for a permanent certificate exhausted by calculation as aforesaid on any date prior to 1st January, 1952, the renewal fee will become payable every year beginning from 1st January, 1952.
