Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 2 in High Court Fees Rules, 1956

2.

If an application for leave to prosecute or defend proceedings, informa pup-peris is granted, no fee shall be levied unless the Court otherwise orders in respect of any proceeding by or on behalf of, the pauper, except the fees chargeable upon the said application and any proceedings incidental thereto. ;