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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(4)(b) in The Orissa Legal Aid to the Poor Rules, 1975

(b)of Sub-rule (1) of Rule 8. For cases of the nature referred to in Clause (f) of Sub-rule (1) of Rule 3, the legal practitioner engaged in the High Court shall receive a consolidated fee of Rs. 200 inclusive of remuneration for preparation and drafting of pleadings irrespective or the number of days the legal practitioner is required to appear in the Court.