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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1) in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954

(1)A party to any proceeding, who wants any witnesses to be summoned, shall file a list of witnesses with their complete addresses and shall also deposit a sum of money sufficient to cover the diet money and travelling expenses of the witnesses. A list in duplicate of documents which any witness is called upon to produce shall also be field.