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State of Uttar Pradesh - Section

Section 592 in The General Rules (Civil), 1957

592. [ Rounding of fees of legal practitioners allowable on taxation. [Substituted by Notification No. 70/VIII-b-188, dated 31-1-1989 (w.e.f. 26-8-1989).]

- The fee allowable on taxation shall be calculated in multiple of Rs. 10 and all sums below Rs. 10 shall be ignored.]