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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(15) in The Legal Practitioners' Fees Rules, 1973

(15)Proceedings under the Companies Act, 1956 (Central Act I of 1956), the scale of fees for Legal Practitioners in all proceedings under the Companies Act shall be governed by Rule 348 and Appendix III of the Companies (Court) Rules, 1959, framed by the Supreme Court of India.