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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Andhra Pradesh - Subsection

Section 97(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(2)In cases where an employee of the Central Government or Railways is summoned in his official capacity as a witness in a suit to which the Government is not a party, the total amount of allowances to be deposited by the party applying for summons shall be in accordance with Order XVI, Rule 4-B of the Code.