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State of Uttar Pradesh - Section

Section 33 in The U.P. Economizer Rules, 1959

33. Remuneration of assessors.

- An assessors when elected to assist the appellate authority shall be paid-
(a)such fees as the State Government may from time to time, determine, and
(b)subject to the orders issued by the State Governments in this behalf the travelling expenses actually incurred by him for attending an enquiry under these rules.