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[Cites 0, Cited by 0] [Section 276(1)] [Section 276] [Entire Act]

State of Rajasthan - Subsection

Section 276(1)(c) in Rules of the High Court of Judicature for Rajasthan, 1952

(c)Where a higher fee is fixed by the Court under the proviso to sub-rule (1) (a) (ii) above, it shall be included in the taxation of costs provided such Advocate files a certificate within one month from the date of the order passed by the Court or within such further time, as the Court may on application made by him allow that he has received the consent of the Government to the payment to him of such higher fee.