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[Cites 0, Cited by 28] [Article 227] [Constitution]

Constitution Subarticle

Article 227(3) in Constitution of India

(3)The High Court may also settle tables of fees to be allowed to the sheriff and all clerks and officers of such courts and to attorneys, advocates and pleaders practising therein:Provided that any rules made, forms prescribed or tables settled under clause (2) or clause (3) shall not be inconsistent with the provision or any law for the time being in force, and shall require the previous approval of the Governor.