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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(2)(h) in The Punjab Official Trustees Rules, 1966

(h)The expenses of any suit, including the personal fees of the Official Trustee under sub-rule (2) of rule 5 and those of counsel whom he may engage with or in substitution for himself; and also the expenses and fees of counsel engaged by the Official Trustee and of experts and arbitrators to whom any matter may be referred whether any such suit is instituted or not :