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[Cites 0, Cited by 0] [Section 99(3)] [Section 99] [Entire Act]

State of West Bengal - Subsection

Section 99(3)(a) in The West Bengal Panchayat Elections Act, 2003

(a)the petitioner shall be ordered to pay the costs of the respondents theretofore incurred or such portion thereof as the Court may think fit;