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State of Rajasthan - Section

Section 456 in The General Rules (Civil), 1986

456. Fees in cases of separate defense.

- If several defendants who have separate interests, set up separate and distinct defenses and succeed thereon a fee for one legal practitioner for each of the defendant who shall appear by a separate legal practitioner may be allowed in respect of his separate interest. Such fee, if allowed, shall be calculated with reference to the value of the separate interest of such defendant in the manner hereinbefore prescribed.