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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of West Bengal - Subsection

Section 63(3) in The Appellate Side Rules of The High Court at Calcutta

(3)In cases where a minor is a respondent and the decree of the court below is reversed or altered, it shall be the duty of the Assistant Registrar (Court) to call the attention of the Division Bench to that fact, in order that special directions may be given as to the payment of costs.