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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Bihar - Subsection

Section 71(2) in The Bihar Industrial Disputes Rules, 1961

(2)Every person, who is summoned and appears as a witness before the Commissioner, shall be entitled to payment by the Labour Court out of the sum deposited under Rule 66 of an allowance for expenses incurred by him in accordance with the scale for the time being in force for payment of such allowance to witnesses appearing in the Civil Courts.