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State of Jharkhand - Section

Section 424 in Civil Court Rules of the High Court of Judicature at Patna

424.

Where a commission for examination of witnesses has been executed by a pleader of another Court the fee in respect of the witnesses actually examined shall, on his returning the commission, be paid over to him; and the surplus should be sent back together with the commission to the Court which issued it and shall be refunded to the party who paid it.