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State of Madhya Pradesh - Section

Section 39 in The M.P. Boilers Rules, 1969

39. Fees to assessors.

- An assessor shall be entitled to such daily fee not exceeding a maximum of Rs. 50 (Rupees fifty) per day as may be fixed by the appellate authority and he shall also be entitled lo travelling allowance at the rates prescribed under the orders for the time being in force relating to the attendance of witnesses in Civil Courts.