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[Cites 0, Cited by 0] [Section 320A] [Entire Act]

State of Gujarat - Subsection

Section 320A(b) in Gujarat High Court Rules, 1993

(b)In cases where more Advocates than one have filed their appearances and have also appeared at the time of hearing, it shall be permissible to allow fees for two advocates. In such cases the fees for the second Advocate shall be computed at the rate of Rs.200/- per day, a part of the day of hearing being counted as a full day.