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 219(3)] [Section 219] [Entire Act] State of Madhya Pradesh - Subsection Section 219(3)(a) in Criminal Courts - Rules and Orders (a)The Sessions Courts are authorised to pay, at the rate specified below, the expenses of jurors and assessors attending sessions trials.