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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(5) in The Rajasthan Legal Aid Rules, 1984

(5)The lawyer deputed to render his services shall submit his final bill of fees and expenses after final decision of the case by the court or tribunal concerned to the Chairman of the Committee duly certified by the Presiding Officer of the court or Chairman of the Tribunal alongwith a copy of the final order or judgment.