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[Cites 0, Cited by 0] [Section 91] [Entire Act]

Union of India - Subsection

Section 91(2) in The Armed Forces Tribunal (Practice) Rules, 2009

(2)Where there is no provision for payment of T.A. and D.A. by the employer to the person, summoned to give evidence or to produce documents, he shall be entitled to be paid as ‘bhatta', a sum assessed by the Registrar sufficient to defray the travelling and other expenses having regard to the status and position of the witness.