Legal Document View

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
[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(2)(a) in Rajasthan State Legal Services Authority Regulations, 1999

(a)[ Court of Tehsildar, Executive Magistrate, Civil Judge cum-Judicial Magistrate, Sub-Divisional Officer, Assistant Collector and other equivalent court etc. Rs. 6000/- per case and expenses of Rs. 1000/- per case in addition to fee prescribed. [Substituted by Rajasthan State Legal Services Authority (Amendment) Regulations, 2017, vide Notification: Rajasthan Gazette Extraordinary dated 24th May, 2017, with effect from 25th May, 2017.]