Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 94] [Entire Act] State of Andhra Pradesh - Subsection Section 94(5) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 (5)Witness produced under the warrant of arrest shall be paid subsistence allowance at the rate allowed to the judgment-debtors.
