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[Cites 0, Cited by 17] [Entire Act]

Union of India - Section

Section 96 in The Representation of the People Act, 1951

96. Expenses of witnesses.—

The reasonable expenses incurred by any person in attending to give evidence may be allowed by 1the High Court to such person and shall, unless 1the High Court otherwise directs, be deemed to be part of the costs.