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[Cites 0, Cited by 1] [Section 133] [Entire Act]

Union of India - Subsection

Section 133(3) in The Code of Civil Procedure, 1908

(3)Where any person [* * *] [The words " so exempted" omitted by Act 66 of 1956, Section 12.] claims the privilege of such exemption, and it is consequently necessary to examine him by commission, he shall pay the costs of that commission, unless the party requiring his evidence pays such costs.