Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Rajasthan - Subsection Section 15(6) in The Rajasthan Legal Aid Rules, 1984 (6)The Chairman of the concerned Legal Aid Committee shall be the authority to make payment of lawyer's fee under this rule from out of the funds allotted to the Committee.
