Section 50(2)(h) in THE ADMINISTRATOR GENERAL’S ACT, 1913

[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(2)(h) in THE ADMINISTRATOR GENERAL’S ACT, 1913

(h)the manner in which summonses issued under the provisions of section 46 are to be served and the payment of the expenses of any person summoned or examined under the provisions of this Act and of any expenditure incidental to such examination, and

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Union of India - Subsection

Section 50(2)(h) in THE ADMINISTRATOR GENERAL’S ACT, 1913