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 8 in High Court Fees Rules, 1956 8. If an Officer of Court attends any person out of the Court-house, out of office hours, he may receive in cash and may retain the fees chargeable for his said attendance being items 25 to 27 of Appendix II hereto.
