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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Rajasthan - Subsection

Section 65(2) in The General Rules (Civil), 1986

(2)Munsarims, Nazirs, Copyist, Ahlmads, Counsel's clerks and petition writers shall not be employed as Commissioners.In the case of protected investigation, which extends beyond the time originally calculated, the court may suspend the commission until a further sum sufficient to cover the additional expense is paid into court.