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State of Chattisgarh - Section

Section 167 in High Court of Chhattisgarh Rules, 2005

167.

In all decrees and orders a sum calculated at the rate of 5 per centum of the Advocates fee taxed, and subject to a minimum of Rs. 25/- shall be taxed as costs on account of the fee of the Advocate's clerk or clerks.
(D)General Rules