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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Rajasthan - Subsection

Section 65(6) in The General Rules (Civil), 1986

(6)Where any official of a court is required to take the record of a court for the purpose of execution of an order of commission, the official carrying such records shall be paid by the person at whose instance the order for commission was issued, Rs. 5/-, in addition to the actual travelling and diet expenses, if any.