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[Cites 0, Cited by 0] [Section 560(3)] [Section 560] [Entire Act]

State of Madhya Pradesh - Subsection

Section 560(3)(a) in Criminal Courts - Rules and Orders

(a)For journeys by road, the actual expenses incurred up to a maximum of four annas a mile provided that travelling allowance shall not be paid to A class witnesses unless through age or physical infirmity they are unable to reach the Court on foot or unless they perform the journey by public motor vehicles.