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[Cites 0, Cited by 0] [Section 598] [Entire Act]

State of Uttar Pradesh - Subsection

Section 598(1) in The General Rules (Civil), 1957

(1)The fees allowable on taxation of clerks of legal practitioners shall be 10 per cent of those allowable on taxation for legal practitioners under the preceding rules, provided that no fees shall be allowable under this rule, except in the case of clerk employed by a Government pleader, unless a certificate in the following form is filed alongwith the certificate Filed by the legal practitioner under Rule 582.]Certificate of feesIn the Court of the ......... of .............. case No. ........... between ........... and ..........For the purpose of having my fee allowed on taxation as against..............I hereby, certify that in the above case the following fees were paid to me on the date and by the person specified below for my own exclusive use and benefit:
Matter Fee Date of payment By whom paid Address of person who actually made such payment
         
Signature............................................Date of Signature..............................Address of legal practitioner's clerk.............................................................Signature of legal practitioner with date....................................................Filed on the day of.............by...............of.......................