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State of Andhra Pradesh - Section
Section 243 in Criminal Rules of Practice and Circular Orders, 1990
243. Honorary Medical Officers:
- Honorary Medical Officers when attending Court to give evidence in their official capacity shall be paid the same rates of travelling allowance and batty as would be admissible to Government servants belonging to the respective grades of the Andhra Pradesh Travelling Allowances Rules, as set out below :-| Honorary Surgeons and Honorary Physicians | Grade IV |
| Honorary Assistant Medical Officers | Grade V |