Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 34] [Section 126] [Entire Act] Union of India - Subsection Section 126(3) in The Code of Criminal Procedure, 1973 (3)The Court in dealing with applications under section 125 shall have power to make such order as to costs as may be just.
