Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27] [Entire Act] State of Bihar - Subsection Section 27(3) in Bihar Employees Insurance Courts Rules, 1952 (3)The Court may, before, summoning any witness on application under sub-rule (2), require that his reasonable expenses to be incurred in attending the Court be deposited with it.
