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Report No. 55

11. History of section 35.-

Before 1956, section 35(3) of the Code was as follows:-

"(3) The Court may give interest on costs at any rate not exceeding six per cent. per annum, and such interest shall be added to the costs and shall be recoverable as such".



Rate of Interest for the Period after Decree and Interest on Costs Under Sections 34 and 35 of the Code of Civil Procedure, 1908 Back




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