Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(a) in Bihar State Legal Services Authority, Regulation, 1998

(a)In the first instance endeavour shall be made to arrange services of legal practitioner without payment of any fee. If such services can not be so arranged, the concerned Committee/ District Authority may pay the fee at the following rate to a counsel for working in the following courts and class of cases:-