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State of Rajasthan - Section

Section 450 in The General Rules (Civil), 1986

450. More fees taxable in special cases.

- In addition to the fee awarded under the preceding rules, the Court may in any case in which it considers that the employment of more than one legal practitioner was necessary and in which both a senior and a junior practitioner have been employed, award to the junior a fee not exceeding one third of the amount allowable under the preceding rule.