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State of Gujarat - Section

Section 383 in Gujarat High Court Rules, 1993

383. Costs of rule in discretion of court.

- (i) In disposing of any such rule, the Court may, in its discretion, make an order for the payment by one side or the other of the costs of the rule.
(ii)The order as to costs may be executed" in the manner prescribed for execution of orders on writ petitions under Article 226 of the Constitution.