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 39 in The Supreme Court Rules, 1966 (39)Imposing costs on the party in default of compliance of the orders passed by the Registrar.] [ Inserted by G.S.R. 127(E), dated 22.2.2006 (w.e.f. 1.3.2006).]
