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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(3)(c) in The Rajasthan Public Trust Rules, 1962

(c)No summons for the attendance of any witness shall be issued at the instance of a party to an inquiry or other proceedings under the Act, unless the party first deposits with the Commissioner or Assistant Commissioner as the case may be, such sum as in his opinion is sufficient to defray the cost of travelling and other allowance payable to such witnesses.