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[Cites 0, Cited by 0] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(2) in The Gas Cylinders Rules, 2004

(2)Persons attending as witnesses before the enquiry Court shall be allowed such expenses as would be allowed to witnesses for attending before a Civil Court subordinate to the High Court having jurisdiction in the place where the inquiry is held and in case of any dispute as to the amount to be allowed, the question shall be referred to the local Magistrate, who, on a request made by the enquiry officer, shall ascertain and certify the proper amount of such expenses.