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[Cites 0, Cited by 0] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(8) in Estate Duty act, 1953

(8)The costs of any reference to the High Court or to he Supreme Court shall be in the discretion of the court;Provided that in case is referred to the Supreme Court under sub-section (4) of this section the party shall pay, if required to do so, the cost only as if reference has been made to a High court and not th supreme Court.