Companies (Court) Rules, 1959
359. Certificate of Taxation
Upon the Bill of Costs being taxed and subject to the orders of the Judge on appeal, if any, the Taxing Officer shall issue a certificate of taxation showing the amount as taxed.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Companies (Court) Rules, 1959 359. Certificate of Taxation Upon the Bill of Costs being taxed and subject to the orders of the Judge on appeal, if any, the Taxing Officer shall issue a certificate of taxation showing the amount as taxed. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
