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[Cites 0, Cited by 0] [Section 309] [Entire Act]

State of Gujarat - Subsection

Section 309(iv) in Gujarat High Court Rules, 1993

(iv)The Judge may direct that the costs awarded to the respondents or any of them, should be paid out of the security deposit made by the petitioner under section 117 of the Act and may pass such other order regarding the disposal of the security deposit as he may deem fit.