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] [Section 24] [Entire Act] State of Assam - Subsection Section 24(f) in Criminal Rules (Assam) (f)Charges, the payment of which may be applied for under these Rules, shall be moderate, and Government do not undertake to pay unnecessary expenses which an officer concerned may choose to incur.
