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[Cites 0, Cited by 0] [Section 219(3)] [Section 219] [Entire Act]

State of Madhya Pradesh - Subsection

Section 219(3)(d) in Criminal Courts - Rules and Orders

(d)Subsistence allowance will be paid to the jurors and assessors at the rate of Rs. 2 only per day of hearing for attending jury or sessions trials, irrespective of the period for which they attend such trials.