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[Cites 0, Cited by 0] [Section 306] [Entire Act]

State of Rajasthan - Subsection

Section 306(3) in The Rajasthan Revenue Courts Manual, 1956

(3)any copy of a warrant, order or certificate posted under Order XXI. rule 36. 54 or 96 when the fee chargeable under article 4 or under article 8. Part I or under article 4. or article 7. Part II and III. has been paid: