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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Uttar Pradesh - Subsection

Section 70(1) in The General Rules (Civil), 1957

(1)Whenever a commission is issued to any Court, the Court issuing the same shall require the party applying for issue to pay into Court before issue-
(a)where such witness is to be examined by a Court, the travelling and other expenses likely to be incurred by the witness;
(b)in other cases such additional sum also as it may consider necessary for the employment of a legal practitioner by the Court to which the commission is issued.