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State of Uttar Pradesh - Section

Section 595 in The General Rules (Civil), 1957

595. Fees in cases of common defence.

- If several defendants who have a joint or common interest succeed upon a joint defence, or upon separate defences substantially the same, more than one fee shall not be allowed, unless the court shall otherwise order for a reason which shall be recorded in the judgment. If only one fee be allowed the amount shall direct to which of the defendants it shall be paid, or shall apportion it among the several defendants in such manner as the court shall think fit.