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State of Rajasthan - Section

Section 455 in The General Rules (Civil), 1986

455. Fees in cases of common defence.

- If several defendants who have a joint or common interests succeed upon a joint defence or upon separate defenses substantially the same, more than one fee shall not be allowed unless the court shall otherwise, order for a reason which shall be recorded in the judgment. If only one fee be allowed, the court shall direct to which of the defendants it shall be paid, or shall apportion it among the several defendants in such manner as the court shall think fit.