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] Union of India - Section Section 113 in The Trade Marks Rules, 2002 113. Exception to rule 112 .-Notwithstanding anything in rule 112, costs in respect of fees specified under entries 12, 14 and 15 of the First Schedule and of all stamps used on and affixed to affidavits used in the proceedings shall follow the event.
