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State of Rajasthan - Section

Section 19 in The Rajasthan Minimum Wages Rules, 1959

19. Expenses of witness.

- Every person, who is summoned and appears as a witness before a Committee, or the Board, shall be entitled to an allowance for expenses, incurred by him in accordance with the scale for the time being in force for payment of such allowances to witnesses appearing in civil courts in the State.