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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Andhra Pradesh - Subsection

Section 141(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(2)The scale of fees will be the same for the examination of witnesses whether the commission is executed by the Court or caused to be executed by a Commissioner. If the commission is executed by the Court, the fees shall be credited to the State Government.