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State of Andhra Pradesh - Section

Section 304 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

304. Order to contain Advocate's fee and Costs:

- Where the indigent plaintiff represented by an advocate assigned by the Court succeeds, the order made under Rule 10 of Order XXXIII CPC shall also contain the advocate's fee and other expenses calculated in accordance with the Advocates Fee Rules and Rule 155 of these Rules.