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[Cites 0, Cited by 16] [Entire Act]

Union of India - Section

Section 16 in The Indian Bar Councils Act, 1926

16. Power to fix fees payable as costs.

- The High Court shall make rules for fixing and regulating by taxation or otherwise the fees payable as costs by any party in respect of the fees of his adversary's advocate upon all proceedings in the High Court or in any Court subordinate thereto.