Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 61 in The High Court of Chhattisgarh Rules, 2007

61.

The Court thereupon shall direct the party against whom the costs are awarded to deposit the amount in Court within such time as it deems fit, and upon his failure to deposit the amount within the prescribed period the Court shall order issue of a certificate for the recovery of costs and may also include the costs of the proceedings before it.