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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 21 in High Court Fees Rules, 1956 21. Where dispute arises between a practitioner and his client as to the fees payable to the practitioner, either may apply to the Master for an order that the amount might be taxed.
