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 0] [Entire Act] State of Jharkhand - Section Section 23 in The High Court of Jharkhand Hindu Marriage Rules, 2017 23. Unless otherwise directed by the Court, the costs of the petition under the Act shall be cost as taxed in suit under the Indian Divorce Act (VI of 1869).
