Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 34A(6) in The Subsidiary Rules

(6)Medical officers holding appointments as civil surgeons are entitled to a fee of Rs. 32 for conducting postmortem examinations done otherwise than in course of ordinary duty. Medical officers of the Provincial Medical Service other than civil surgeons and of the Provincial Subordinate Medical Service will under similar conditions be entitled to a fee of Rs. 16 per examination.