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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Andhra Pradesh - Subsection

Section 94(3) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(3)In special cases where the rule works hardship it shall be at the discretion of the presiding Judge to allow witness, such additional sum as he may consider reasonable to cover bona fide expenses incurred by him.