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 Chattisgarh - Section Section 27A in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983 27A. Determination of fees to Advocate. - The fee payable to an Advocate appearing in proceeding on behalf of either party before the Tribunal shall be such as may be prescribed.
