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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Uttar Pradesh - Subsection

Section 65(2) in The General Rules (Civil), 1957

(2)A commission for making a local investigation necessitating the taking of evidence shall ordinarily be issued to a legal practitioner, and in cases requiring some special and technical knowledge to a person possessing the necessary technical and special knowledge.A commission for local investigation not necessitating the taking of evidence may be issued to a legal practitioner or an Amin.