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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(5) in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976

(5)Before a person is ordered to be summoned as a witness, it shall be competent for the Bench to require the party at whose instance the summons have been issued to deposit the likely expenses of the witness, before the issue of summons.