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[Cites 0, Cited by 0] [Section 443] [Entire Act]

State of Rajasthan - Subsection

Section 443(21) in Rajasthan Insolvency Rules

(21)The audit fees to be charged to the estate shall be at the following rates:-
Particulars of estates Rates of audit fee per estate
Rs. nP.
1. Estates with income of Rs. 20/- but below Rs. 100/- perannum 2 0
2. Estates with income of Rs. 100/- to Rs. 300/- per annum 5 0
3. Estates with income of Rs. 301/- to Rs.500/- per annum 7 0
4. Estates with income of Rs. 501/- to Rs.750/- per annum 10 0
5. Estates with income of Rs. 751/- to Rs. 1000/- per annum 12 50
6. Estates with income of above Rs. 1000/- per annum Rs. 1/25 percent on the total income of theestate.
Such fees shall be credited in the Treasury when payable to the Examiner, Local Fund Accounts, by triplicate challan.N.B. - Income means whatever amount is received from the estate of the Insolvent either by its transfer or in the share of periodic yield e.g. Zamindari profits, rent, interest on deposits, realizations from decrees or undecreed debt, dividends, etc.