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[Cites 0, Cited by 0] [Section 356] [Entire Act]

Union of India - Subsection

Section 356(6) in Companies (Court) Rules, 1959

(6)This Rule shall not apply to a taxation of a bill of costs and between an advocate employed by the Official Liquidator and the Official Liquidator, which shall be taxed, subject to any order of the Court, according to the rules regulating taxation of costs between party and party.