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[Cites 0, Cited by 0] [Section 429] [Entire Act]

State of Jharkhand - Subsection

Section 429(iii) in Civil Court Rules of the High Court of Judicature at Patna

(iii)Copying or typing charges of a plaint, memorandum of appeal, application or written statement which is filed in the Court and served upon the opposite party shall in addition to the price of paper, be ordinarily allowed at the following rates:-