Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Rajasthan - Subsection

Section 83(1) in The Rajasthan Excise Rules, 1956

(1)Witnesses summoned by a criminal court for Excise cases before it or produced by an Excise Officer shall be paid expenses by the court in accordance with the rule for the time being in force for the grant of expenses to witnesses in criminal cases.