63. Person summoned to attend at the time and place specified.
- Every person summoned to serve as an assessor by [the Charity Commissioner or Deputy] [These words were substituted for the words 'the Deputy' by Bombay 6 of 1960, Section 32.] or Assistant Charity Commissioner shall attend at the time and place when and where he is so summoned to attend, unless he is prevented from such attendance by a reasonable excuse.
