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 21 in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010 21. Award of costs by the Appellate Board. - The Appellate Board may award such costs as it deems fit to the parties having regard to all the circumstances of the case.
