Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 14A in Patna High Court Rules, 1916 14A. In all decrees and orders a sum calculated at the rate of 5 per centum of the adovate's fee taxed, and subject to a minimum of Re. 1 shall be taxed as costs on account of the fee of the Advocate's clerk or clerks. (D)General Rules
