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State of Bihar - Section

Section 19 in The Bihar Minimum Wages Rules, 1951

19. Expenses of witnesses.

- Every person who is summoned and appears as witness before the Committee [*] [Words 'Advisory Committee' omitted by Notification No. VI/1022/58 L-19583 dated 29.11.1958.] or the Board shall be entitled to an allowance for expenses incurred by him in accordance with the scale for the time being in force for payment of such allowances to witnesses appearing in civil courts in the State.