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[Cites 0, Cited by 0] [Section 818M(2)] [Section 818M] [Entire Act]

State of Rajasthan - Subsection

Section 818M(2)(a) in Rules of the High Court of Judicature for Rajasthan, 1952

(a)Costs regarding intervention.-Whenever the Court finds that an intervener has no sufficient grounds for intervening, it may order the intervener to pay the whole or any part of the costs occasioned by the application to intervene.