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State of Assam - Section

Section 137 in Civil Suit Rules (Assam)

137. Employment of associate pleaders.

- In Government and Court of Wards cases, associate pleaders may be appointed by the District Officer subject to the sanction of the Legal Remembrancer. They will be paid out of the fees allowed by Rules 105-107; Provided that in intricate and heavy suits the Legal Remembrancer may sanction the payment of additional fee to the associate pleader.