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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(ii) in Andhra Pradesh Municipalities (Powers of Inquiry Officers) Rules, 1968

(ii)to grant to any such person such allowance as is admissible to a witness summoned by a civil court and to pass orders as to the person by whom such allowance shall be paid.