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] [Entire Act] State of Gujarat - Section Section 444 in Gujarat High Court Rules, 1993 444. Advocate's fees in cases under the Companies Act. - Advocates fees in proceedings under the Companies Act, 1956, shall be allowed in accordance with the Scale prescribed by the Supreme Court in the "Companies (Court) Rules, 1959".
