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[Cites 0, Cited by 0] [Section 684] [Entire Act]

State of Madhya Pradesh - Subsection

Section 684(1) in Criminal Courts - Rules and Orders

(1)When the nazir receives diet-money and travelling expenses from the Court reader with the register of process fees he shall fill in columns 2 to 6 of the register of diet-money, making a single entry for each case and sign the register of process-fees in token of his having received the money.