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 2] [Article 145(1)] [Article 145] [Constitution] Constitution Subarticle Article 145(1)(f) in Constitution of India (f)rules as to the costs of and incidental to any proceedings in the Court and as to the fees to be charged in respect of proceedings therein;