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

State of Karnataka - Subsection

Section 25(1) in The High Court of Karnataka Rules, 1959

(1)An Advocate shall be personally responsible for payment of charges in respect of compulsory papers of Part I and of the other papers pointed out by him for inclusion in Part II of the other papers pointed out by him for inclusion in Part II of the paper book for his client.