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 10] [Entire Act] State of Tamilnadu - Subsection Section 10(4) in The Legal Practitioners' Fees Rules, 1973 (4)In Inter-pleader suits, the fee to be awarded to the original plaintiff shall be one-fourth of the fee prescribed under rule 3(2), subject to a maximum of Rs. 1,000.00.
