Section 108A in Civil Court Rules of the High Court of Judicature at Patna
108A. [ [Inserted by C.S. no. 60, dated 27.12.1979.]
Without prejudice to the generality of the provisions of the Code of Civil Procedure relating to costs, costs in respect of items specified in Order XXA, rule 1, C.P.C. shall form part of the costs of the case unless otherwise directed by the court.]
