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State of Gujarat - Section

Section 447 in Gujarat High Court Rules, 1993

447. Power of the Court to allow Fees higher than the maximum.

- Notwithstanding anything contained in Rules in this Chapter including Schedule A, the Court may having regard to the circumstances of the case, allow a higher fee if the maximum allowable under the Rules is, in its opinion inadequate or, for sufficient cause, order that a lower fee or no fee at all may be taxed as Advocate's fee.