Section 256(2)(c) in The General Rules (Civil), 1957

[Cites 0, Cited by 0] [Section 256(2)] [Section 256] [Entire Act]

State of Uttar Pradesh - Subsection

Section 256(2)(c) in The General Rules (Civil), 1957

(c)In the case of books, registers (not being register in Form No. 3, 67, 70 or 74 of Appendix 4 of Volume II of these Rules), maps or plans or extract thereof, no general rules is laid down. In each case the charge shall be fixed by the Presiding Judge having regard to the quantity, difficulty or intricacy of the work to be done.

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State of Uttar Pradesh - Subsection

Section 256(2)(c) in The General Rules (Civil), 1957