Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 57 in Companies (Court) Rules, 1959 57. Costs of proof. - The costs of proof of a debt or claim or any enquiry under the preceding rules shall be in the discretion of the Judge.
