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State of Tamilnadu - Section

Section 13 in Holding of Inquiries Rules

13.

Where it is necessary to detain the person summoned for a longer period than one day, the party at whose instance he was summoned shall pay to the appropriate authority such sum as he or they may fix to defray the expenses of such detention for such further period and, in default of such deposit, the person summoned shall be discharged without being required to give evidence.