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[Cites 0, Cited by 0] [Section 607] [Entire Act]

State of Bihar - Subsection

Section 607(h) in Civil Court Rules of the High Court of Judicature at Patna

(h)Peremptory receipts, i.e., witnesses' expenses, prisoners' diet-money, boat-hire, costs of adjournment, Amins travelling allowance, fees and expenses payable to Commissioners, daily fees payable under the rules for deputation of peons and other peremptory receipts.