Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10(16)] [Section 10] [Entire Act] State of Tamilnadu - Subsection Section 10(16)(a) in The Legal Practitioners' Fees Rules, 1973 (a)Where damages are not claimed, the fee shall be at the discretion of the Court subject to a maximum of Rs. 1000.00,