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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(10) in Companies (Court) Rules, 1959

(10)"Prescribed" means prescribed by these rules ; and "prescribed charges" and "prescribed fees" mean charges or fees prescribed by these rules and where they are not so prescribed, prescribed by the rules of the Court in respect of analogous matter in its other proceedings.