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State of Chattisgarh - Section

Section 320 in The High Court of Chhattisgarh Rules, 2007

320.

Nothing in the above rules shall be construed as derogating from the power of the Court or the Judge to make such orders as to costs in particulars cases as may seem appropriate to it or him under Section 7 of the Act.
(C)Rules Under the Chartered Accountants Act, 1949