Report No. 240
Common features:
(d)The common features running through the various rules governing taxation of costs and Advocate's Fees Rules are tha.- (i) some or most of the rules are outdated; (ii) they are couched in vague and complex language, lacking in clarity; and (iii) the scales of advocate's fee as well as other elements of costs are quite low judged by the present day standards. There is every need to undertake thorough revision of the rules by the High Courts. We have merely indicated certain aspects broadly for drawing the attention of Hon'ble High Courts as it is not proper to suggest uniform rules applicable to the entire country.
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