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State of Chattisgarh - Section

Section 10 in The Chhattisgarh High Court Lawyers Chambers (Allotment & Occupancy) Rules, 2011

10.

The licence fee and charges shall be payable, initially at the rate of 2,000/- (Rupees Two Thousand only) per month per chamber. In case, however, one chamber is allotted to two or more advocates jointly, the said charges shall be shared by all the allottees in equal sum. The aforestated charges may vary from time to time, as determined by the High Court.