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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Rajasthan - Subsection

Section 64(2) in The General Rules (Civil), 1986

(2)A commission for making a local investigation necessitating the taking of evidence shall ordinarily be issued to a counsel, and in cases requiring some special and technical knowledge, to a person possessing the necessary technical and special knowledge.