Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 29 in Criminal Rules (Assam) 29. When fees exceeding those ordinarily allowed are claimed, whether at the headquarters of district or elsewhere, reasons therefor must be given and supported by a recommendation from the Deputy Commissioner or Sessions Judge.
