Companies (Court) Rules, 1959
340. Registrar to be Taxing Officer
The Registrar shall be the Taxing Officer of the Court for the purpose of these rules.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Companies (Court) Rules, 1959 340. Registrar to be Taxing Officer The Registrar shall be the Taxing Officer of the Court for the purpose of these rules. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
