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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Rajasthan - Subsection

Section 69(1) in The General Rules (Civil), 1986

(1)Whenever a commission is issued to any court, the court issuing the same shall require the party applying for issue to pay into court before issue-
(a)where such witness is to be examined by a court, the travelling and other expenses likely to be incurred by the witness;
(b)in other cases such additional sum also as it may consider necessary for the employment of a legal practitioner by the court to which the commission is issued.