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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(6) in The Legal Practitioners' Fees Rules, 1973

(6)In suits under Order XXXVI, Schedule I, Code of Civil Procedure and under Order XXXVII, Schedule I, Code of Civil Procedure, where leave to defend has not been granted, the fee shall be one-half of the fee prescribed under rule 3(2), subject to a maximum of Rs. 1000.00.