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] [Section 6] [Entire Act] State of West Bengal - Subsection Section 6(xii) in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India (xii)In disposing of any such rule the Court may in its discretion make an order for the payment by one side or the other of the costs of the rule;
