96. Expenses of witnesses.-
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.
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96. Expenses of witnesses.- 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. |
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