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 240] [Entire Act]

State of Andhra Pradesh - Subsection

Section 240(4) in Criminal Rules of Practice and Circular Orders, 1990

(4)A retired Government servant who appears before a Criminal Court to give evidence in respect of his official acts or matters within his official knowledge before retirement shall be paid travelling and subsistence allowance according to the rates to which he would have been eligible under the Andhra Pradesh Travelling Allowance Rules, had he not retired from service.