Section 5(2)(ii) in The Orissa Criminal Court Witnesses (Payment of Expenses) Rules, 1963

[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

(ii)In the case of witnesses of Classes 'A' and 'B' for the payment of travelling allowance, the fare should be paid at the lowest rate.

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