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State of Gujarat - Section

Section 300 in Gujarat High Court Rules, 1993

300. Allowances to witnesses.

- A party applying for a witness summons for a witness shall be required to deposit at the time of applying for the summons a sum sufficient to cover the travelling allowance, the diet allowance and the local conveyance allowance for the witness according to the scale given under rule 301. Payment shall be made to the witness out of the amount so deposited after the witness has given evidence or is discharged by the Judge.