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] [Section 15] [Entire Act] State of Rajasthan - Subsection Section 15(4) in The Rajasthan Legal Aid Rules, 1984 (4)50% of the lawyer's fee may be paid in advance to the lawyer assigned and the balance shall be paid after final judgment, order or decision, as the case may be, in the case.
