Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 602G in The General Rules (Civil), 1957

602G. Commission.

- Rule 15 of Order XXVI of the Code of Civil Procedure and Rule 70 of Chapter III of these rules shall apply mutatis mutandis to commissions issued under the preceding rule :Provided that where the case is covered by the proviso to Rule 602-C, the expenses shall be borne by the Government and debited to the head "Allowances to witnesses and Jurors."