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] [Entire Act] State of Gujarat - Section Section 441 in Gujarat High Court Rules, 1993 441. Following rules to apply. - The amount of Advocate's Fees to be taxed in the bill of costs in regard to any party represented by an Advocate in any suit, Appeal, Application or proceeding shall be computed and taxed in accordance with the following rules.
