(2)[ Subject to any rules made in this behalf by the Central Government, the Court making an investigation or inquiry under this Part may, if it thinks fit, order the payment, on the part of that Government, of the reasonable expenses of any witness attending for the purposes of such investigation or inquiry before such Court.] [ Inserted by Act 41 of 1984, Section 19 (w.e.f. 15.7.1985).]
