Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 739] [Entire Act] State of Madhya Pradesh - Subsection Section 739(e) in Criminal Courts - Rules and Orders (e)passing orders of payment on contingent vouchers of usual and petty expenditure up to such amount, not exceeding Rs. 5, as may be fixed in each case by the Sessions Judge.
