Section 35(4) in Jammu and Kashmir Protection of Interests of Depositors (In Financial Establishments) Act, 2018
(4)The orders which the Court may make under this provision include an order that a party must pay-(a)a proportion of another party's costs ;(b)a stated amount in respect of another party's costs ;(c)costs from or until a certain date ;(d)costs incurred before proceedings have begun ;(e)costs relating to particular steps taken in the proceedings ;(f)costs relating to a distinct part of the proceedings ; and(g)interest on costs from or until a certain date.
