Section 13 in The Supreme Court Legal Services Committee Regulations, 1996
13. Modes of legal services.
- Legal services to be provided may include any one or more of the following-(a)payment of Court-fees, process fees and all other charges payable or incurred in connection with any legal proceedings;(b)charges for drafting, preparing and filing of any legal proceedings and representation by a legal practitioner in legal proceedings;(c)cost of obtaining and supply of certified copies of judgments, orders and other documents in legal proceedings;(d)cost of preparation of paper book (including paper, printing and translation of documents) in legal proceedings and expenses incidental thereto.
