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[Cites 0, Cited by 0] [Section 229] [Entire Act]

State of Rajasthan - Subsection

Section 229(2) in The General Rules (Civil), 1986

(2)
(i)For a copy, ordinary or urgent/immediate, containing more than 400 words but not more than 1200 words:-
For 400 words the charges shall be the same as detailed above and for every subsequent 100 words or less an extra charges of 25 paisa and 50 paisa, respectively shall be made.
(ii)For a copy, ordinary or urgent/immediate, containing more than 1200 words but not more than 2400 words:-
For 1200 words the charges shall be as indicated above and for every subsequent 100 words or less an extra charge of 20 paisa and 40 paisa respectively shall be made.
(iii)For a copy, ordinary or urgent/immediate, containing more than 2400 words:-
For 2400 words the charges shall be as indicated above and for every subsequent 100 words or less extra charge of 15 paisa and 25 paisa. respectively shall be made.