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[Cites 0, Cited by 0] [Section 261] [Entire Act]

State of Rajasthan - Subsection

Section 261(2) in Rules of the High Court of Judicature for Rajasthan, 1952

(2)In the case of a person summoned to give evidence as an expert, the Court may allow such remuneration, as it may consider reasonable for the time occupied in giving evidence or in performing any work of an expert character necessary for the case.