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State of Rajasthan - Section

Section 318 in The General Rules (Civil), 1986

318. Order for refund.

- An order for refund of court-fees or process-fees shall be made on an application bearing an office report or on an office report. The Presiding Officer shall with his own hand note in figures the amount to be refunded; and the Judge shall refer to such order before signing the certificate for refund.