Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Odisha - Subsection Section 56(c) in The Orissa Excise Rules, 1965 (c)Expenses of witnesses appearing under summons or produced before the Collector or the Superintendent in excise case dealt with departmentally may be paid from their contingent allowances.
