Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 453 in The General Rules (Civil), 1986 453. Court's discretion in taxing fees. - Notwithstanding the provisions of Rules 445, 446, 447, 448 and 449, a court may, in any case, for special reason to be recorded in the judgment award a higher or a lower fee than that therein prescribed.
