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State of Assam - Section

Section 27 in Criminal Rules (Assam)

27.

When a Public Prosecutor or the Assistant Public Prosecutor, as the case may be, is employed to conduct a case at any place within his District other than the headquarters station, he will be allowed double his ordinary fee for every day's absence for his headquarters. When sent on deputation to another district he may be allowed a fee not exceeding Rs. 100 for each day as the Legal Remembrancer may decide.