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[Cites 0, Cited by 0] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(p) in Delhi High Court (Original Side) Rules, 2018

(p)"Taxing Officer" means the Taxing Officer appointed under Section 5 of the Court-fees Act, as amended from time to time, and includes the Officer of the Court whose duty is to tax costs of proceedings in the Court;