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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Andhra Pradesh - Subsection

Section 141(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(1)For execution of a commission, letter of request issued under Rule 19 of Order XXVI of the Code at the instance of Foreign Tribunals, a sum of Rs. 100 towards the fees and Rs. 25 towards the expenses of the witness or such sum as the High Court may fix in the order shall be collected from the Court at whose instance the commission in question has been issued.