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[Cites 0, Cited by 1] [Section 18] [Entire Act]

Bombay Presidency - Subsection

Section 18(2) in The Bombay City Civil Court Act, 1948

(2)In any suit or proceeding so transferred institution fee shall be paid, credit being given to any court fee levied in the High Court, and costs incurred in the High Court till the date of the transfer shall be assessed by the City Court in such manner as the State Government may, after consultation with the High Court, determine by rules.