Section 208 in The Haryana Motor Vehicles Rules, 1993
208. Summoning of witness.
[Sections 169 and 176(b)]. - If any application is presented by any party to the proceedings for the summoning of witness, the Claims Tribunal shall on payment of the expenses, involved, if any, issue summons for the appearance of such witness, unless it considers that their appearance is not necessary for a just decision of the case.
