Section 17 in Rules (Consolidated) Under the Code of Civil Procedure, 1908
17.
The following proviso may be added to Rule 8 of Order XVI:-"Provided that any party may, by leave of the Court, by himself or through his agent serve any of his witnesses personally."] [Vide Notification No. 29/S.R.O., dated 8-7-1954 - Rajasthan Government Gazette, Ordinary, Part IV-C, dated 24-7-1954, page 210, w.e.f. 24-7-1954.]Order XVIII[18. Rule 4 of Order XV111 shall be amended by inserting the following words at the commencement of the rule viz:-"Subject to the provisions of Rule 1 of Order XVI"
