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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(3) in Rajasthan State Legal Services Authority Regulations, 1999

(3)Fee payable under sub-regulation (2) shall be paid in two instalments as under-
(a)1/2 of the fee on engagement of the legal practitioner after first hearing of the case;
(b)remaining fee after final decision of the case.