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Report No. 27 1. Provisions relating to certain items.-(1) Without prejudice to the generality of the provisions of this Code relating to costs, the Court may award costs in respect of- (a) expenditure incurred for the giving of any notice required to be given by law before the institution of the suit; (b) expenditure incurred on any notice which, though not required to be given by law, has been given by any party to the suit to any other party before the institution of the suit; (c) expenditure incurred on the typing of pleadings filed by any party; (d) charges paid by a party for inspection of the records of the Court for the purposes of the suit; (e) expenditure incurred by a party for producing witnesses, even though not summoned through Court; and (f) in the cases of appeals, charges incurred by a party for obtaining any copies of judgments and decrees which are required to be filed along with the memorandum of appeal. (2) The award of costs under the rule shall be in accordance with such rules as the High Court may make in that behalf "2. Pleader's fees.-In calculating costs, no amount shall be included as pleader's fees unless a receipt signed by the pleader, or a certificate in writing signed by him and stating the amount received, has been filed in court." Order XXI, rule 1 For rule 1 of Order XXI in the First Schedule to the principal Act, the following rule shall be substituted, namely:-    |
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