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] State of Gujarat - Section Section 212 in Gujarat High Court Rules, 1993 212. Fees paid under section 256 (1) of the Act. - When costs in a Reference are ordered to be paid by the Commissioner to the assessee, the fee of Rs. 100/- paid by the assessee, under section 256(1) shall unless otherwise ordered by the Court, be added to the costs payable by the Commissioner.
