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[Cites 0, Cited by 0] [Section 36(5)] [Section 36] [Entire Act]

State of Andhra Pradesh - Subsection

Section 36(5)(i) in Criminal Rules of Practice and Circular Orders, 1990

(i)not exceeding Rs. 50/- for each day of the trial, where an accused is charged with an offence punishable with death or imprisonment for life. Provided that the fee payable to an advocate for the whole case shall not in the aggregate exceed Rs. 500/-.