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[Cites 0, Cited by 0] [Section 356] [Entire Act]

Union of India - Subsection

Section 356(4) in Companies (Court) Rules, 1959

(4)No agreement between the advocate and his client to pay fees higher than those prescribed in Appendix III shall be recognised unless the same has been recorded in writing and is signed by the client and has been filed along with the appearance of the advocate in the case.