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State of Madhya Pradesh - Section

Section 230 in M.P. Civil Court Rules, 1961

230.

It should be borne in mind also that the rates of subsistence allowance are elastic. The prescribed rates can be increased in case of sickness or for any special reason within the ambit of the rates fixed. Higher allowances can be granted during passing seasons of local scarcity. It is expected that Courts will exercise within proper limits the discretion which has been vested in them.