Legal Document View

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
[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(2)(c) in The Rajasthan Payment of Wages Rules, 1961

(c)pleader's fee which shall ordinarily be Rs. 10/- provided that the authority of the court as the case may be in any proceedings, may reduce the fee to a sum not less than Rs.5/- or increase it to a sum not exceeding to Rs.30/-.