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 Uttar Pradesh - Section Section 593 in The General Rules (Civil), 1957 593. Courts' discretion in taxing fees. - Notwithstanding the provisions of Rules 585 to 589, a court may in any case, for special reason to be recorded in the judgment, award a higher or a lower fee than that therein prescribed.
