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State of Rajasthan - Section

Section 196 in Rules of the High Court of Judicature for Rajasthan, 1952

196. Preparation of estimate.

- As soon as an order has been made under the next preceding Rule, the Deputy Registrar shall forthwith cause to be prepared an estimate of the cost of counting, copying, typing and indexing and all such miscellaneous costs as may have to be incurred in getting the papers copied and typed. The estimate shall include the Editor's fee where chargeable and the cost of despatching a copy of the estimate to the address given in the application for paper book. In the estimate, credit shall be given for any initial deposit already made.A separate estimate shall be prepared in respect of each separate application for copying.