- In any court [other than the Court of Small Causes of Ahmedabad subordinate to the High Court] [Substituted for 'subordinate to the High Court' by Gujarat 32 of 1961, dated 1st November 1961] [***] [The words 'situate elsewhere than in the Greater Bombay' deleted by A.O., 1960.] the amount of the Pleader's fee to be taxed on the bill of costs attached to the decree or order of that Court shall not be in excess of the amount computed in accordance with the rules in Schedule III:Provided that nothing in this Section shall apply to bills of costs framed under the provisions of the [Indian Companies Act, 1913 (VII of 1913)] [Central Acts.].
