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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Chattisgarh - Subsection

Section 29(2)(g) in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983

(g)the fees payable in connection with reference application and affidavits, vakalatnama, and on documents, applications or for preparation of certified copies of award, interim award, order, opinion, certificate and record of proceedings before the Tribunal or Bench thereof, and the manner of paying such fees;
(gg)the fee payable to Advocates under Section 27-A;