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 Gujarat - Section Section 361 in Gujarat High Court Rules, 1993 361. Advocate's fees when appointed at State costs. - The fees of the advocate appointed at the cost of the State to defend an accused shall be on such scales as the Government may from time to time prescribed.
