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Report No. 01 944. Attorney's fees; penalties.- The court rendering a judgment for the plaintiff pursuant to sub-chapter II of this chapter, or the head of the Federal agency or his designee making an award pursuant to sub-chapter I of this chapter, or the. Attorney General making a disposition pursuant to section 934 of this title, as the case may be, may, as a part of the judgment, award or settlement, determine and allow reasonable attorney's fees, which if the recovery is $ 500 or more shall not exceed 10 per centum of the amount recovered under sub-chapter I of this chapter, or 20 per centum of the amount recovered under sub-chapter 11 of this chapter, to be paid out of but not in addition to the amount of judgment, award, or settlement recovered, to the attorneys representing the claimant. Any attorney who charges, demands, receives or collects for services rendered in connection with such claim any amount in excess of that allowed under this section, if recovery be had, shall be guilty of misdemeanor, and shall, upon conviction liereof, be subject to a fine of not more than $2,000 or imprisonment for not more than one year, or both. 945. Exclusiveness of chapter. 946. Laws Unaffected. |
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