LexaceLexace IndiaOpen Lexace ›

Section 96 — Expenses of witnesses.

The Representation of the People Act, 1951
The reasonable expenses incurred by any person in attending to give evidence may be allowed by 1 [the High Court] to such person and shall, unless 1 [the High Court] otherwise directs, be deemed to be part of the costs.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›