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[Cites 0, Cited by 0] [Section 34A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 34A(6A) in The Subsidiary Rules

(6A)Medico-legal examinations. - A medical officer holding civil medical charge of a district is entitled to a fee of Rs. 16 for conducting a medico-legal examination, and a medical officer of the Provincial Medical Service or Provincial Subordinate Medical Service not in civil medical charge of a district is entitled to a fee of Rs. 8 for such work when this does not form part of his ordinary official duty.