Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(l) in Gujarat High Court Rules, 1993

(l)order payment of interest accruing on Government Promissory Notes deposited as security deposit under order XLV, rule 7 of the Civil Procedure Code or the Supreme Court Rules and to order the refund of any unexpended balance under order XLV, rule 12 of the Code of Civil Procedure;