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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(1) in The Defence Pleaders (Appointment and Fees) Rules, 1976

(1)The bill of the defence pleader for conducting a case shall be submitted to the Legal Remembrancer/Law Secretary to the State Government concerned in triplicate and the Bill shall be submitted only after a case has been finally disposed of.