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State of Madhya Pradesh - Section

Section 566 in Criminal Courts - Rules and Orders

566. The Court ordering payment under these rules shall decide-

(a)the class to which the complainant or witness belongs and the rate at which he is to be paid, subject to the highest district rates referred to in sub-rule (2) of Rule 560;
(b)the number of days to be allowed for the journey to and from the Court.