Section 100 in The Rajasthan Revenue Courts Manual, 1956
100. [ Commission to be issued to whom. - A Commission for the examination of a witness (including one for the administration of a special oath) shall ordinarily be issued to a person included in the list referred to in rule 96:
Provided that commission shall not be issued for the examination of the plaintiff or the defendant] [Substituted by Notification dated 3-12-1993. Published in Rajpatra part IV(ga), Extraordinary, dated 8-12-1993. page 147(1).].
