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[Cites 0, Cited by 0] [Section 357] [Entire Act]

Union of India - Subsection

Section 357(1) in Companies (Court) Rules, 1959

(1)Any party who is dissatisfied with the allowance or disallowance by the Taxing Officer of all or any of the items in the Bill of Costs, may, within 10 days of the passing of the Bill on taxation, apply to the Taxing Officer to review his decision in respect thereof.