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[Cites 0, Cited by 0] [Section 356] [Entire Act]

Union of India - Subsection

Section 356(3) in Companies (Court) Rules, 1959

(3)Subject to any agreement in writing to the contrary, the rules regulating the taxation of costs between party and party shall be applicable, as far as may be, to taxation between advocate and client :Provided that all such charges and expenses as in the opinion of the Taxing Officer where necessary or proper or where incurred at the instance of the client, shall be allowed.