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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(1)(i) in The Bombay Pleaders Act, 1920

(i)prescribing, in lieu of or in addition to the rules in Schedule III, the manner in which the Pleader's fee shall be computed, and the amount of the Pleader's fee, and determining the amount or value of the subject matter in particular classes of cases or in cases generally, for the purpose of calculating the Pleader's fee;