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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(b) in Bihar State Legal Services Authority, Regulation, 1998

(b)in any case, for reasons to be recorded in writing, it is considered by the Chairman to be of such nature/ importance requiring payment of higher fees to the legal practitioner, may pay the higher fee as it deems fit;
(iii)Fees payable under Sub-Regulation (ii) shall be paid in two instalments, as under:-