Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Gujarat - Subsection

Section 98(iii) in Gujarat High Court Rules, 1993

(iii)The costs of preparing extra copies under this rule shall be computed at the rate prescribed in rule 97 and including in the bill of costs of the appellant or applicant on his supplying a memo of such cost before the final disposal of the appeal or application.