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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(2) in The Defence Pleaders (Appointment and Fees) Rules, 1976

(2)Each bill shall be accompanied by a certificate granted by the Court in which the relevant case is conducted to the following effect, namely:"Certified that the date and hours as mentioned in the bill are correct".