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State of Rajasthan - Section

Section 204 in The Rajasthan Law And Judicial Department Manual, 1952

204. Division of fee between Law Officers of two districts.

- Whenever in any suit one part of it has been conducted by the Law Officer of one district and another part by the Law Officer of another district, only one regular fee shall be charged, and such fee shall be divided by the Legal Remembrancer between the two Law Officers concerned in proportion to the labour undergone by each Law Officer.