Section 10(4)(a) in The Orissa Legal Aid to the Poor Rules, 1975

[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(4)(a) in The Orissa Legal Aid to the Poor Rules, 1975

(a)and (b) of Sub-rule (2), the payment of fees to him shall be in accordance with the provisions of Rule 8 except when the case is pursued in the High Court. In that event, the fees shall be at twice the rates specified in Clause

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 10(4)(a) in The Orissa Legal Aid to the Poor Rules, 1975