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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(1)(j) in The Bombay Pleaders Act, 1920

(j)prescribing the manner in which costs in appeals or applications to the High Court from decrees or orders of courts subordinate to the High Court shall be taxed, in cases where costs between party and party are awarded by the High Court;