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[Cites 0, Cited by 0] [Section 320A] [Entire Act]

State of Gujarat - Subsection

Section 320A(a) in Gujarat High Court Rules, 1993

(a)A basic fee of Rs.250/- shall be allowed in addition to a fee at the rate of Rs.300/- per day of hearing irrespective of the value of the subject matter involved in the appeal. A part of the day shall be counted as a full day for the purpose of computing the fees.