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] State of Tamilnadu - Section Section 11 in High Court Fees Rules, 1956 11. Unless the Court otherwise orders, where the Courts directs costs on the amount decreed, the costs shall be taxed in the manner prescribed in the last preceding rule.
