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 582] [Entire Act] State of Uttar Pradesh - Subsection Section 582(3) in The General Rules (Civil), 1957 (3)Nothing in this rule shall be deemed to authorise the allowance between party and party of any fees in excess of those allowed by rule.
