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[Cites 0, Cited by 0] [Section 241] [Entire Act]

State of Andhra Pradesh - Subsection

Section 241(2) in Criminal Rules of Practice and Circular Orders, 1990

(2)Medical subordinates in the service of local authorities including compounders, midwives and nurses attending Criminal Courts to give evidence in their official capacity shall be paid travelling and daily allowances at the rates admissible to officers of corresponding grades under the Andhra Pradesh Travelling Allowances Rules.