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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(ii) in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996

(ii)Where the Tribunal summons any witness other than the witness cited by he parties, his expenses as determined by the Tribunal shall be paid by the Registrar from the contingency funds.