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[Cites 0, Cited by 0] [Section 322(1)] [Section 322] [Entire Act]

State of Chattisgarh - Subsection

Section 322(1)(b) in High Court of Chhattisgarh Rules, 2005

(b)Payment shall be made to the witness out of the amounts deposited with the Cashier after the witness has given evidence or he is discharged by the Judge and a certificate to either effect has been given by the "Bench Clerk".