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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of West Bengal - Subsection

Section 27(2) in Calcutta High Court Contempt of Courts Rules, 1975

(2)The service of all orders and the Rule Nisi upon the respondents or the contemners :Provided that in applications moved before the Appellate Side the cost of serving the interlocutory orders by post upon the respondent or respondents shall be borne by the petitioner.