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[Cites 0, Cited by 0] [Section 247] [Entire Act]

State of Gujarat - Subsection

Section 247(ii) in Gujarat High Court Rules, 1993

(ii)The witness shall, if obliged to attend for more than one day, be entitled before giving his evidence, to claim from the party by whom he shall have been summoned, his expenses at the rates specified in sub-rule (i) for each additional day that he may be required to attend.