Companies (Court) Rules, 1959
166. Official Liquidator not to be personally liable for costs
The Official Liquidator shall in no case be personally liable for costs in relation to an appeal from his decision rejecting any proof wholly or in part.
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Companies (Court) Rules, 1959 166. Official Liquidator not to be personally liable for costs The Official Liquidator shall in no case be personally liable for costs in relation to an appeal from his decision rejecting any proof wholly or in part. |
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