Section 560(3)(b) in Criminal Courts

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

State of Madhya Pradesh - Subsection

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

(b)For journeys by rail to A class witness 3rd class railway fare, to B class witness 2nd or intermediate class railway fare in the discretion of the Court, to C class witnesses 1st or 2nd class fare, or, where there are no 1st and 2nd classes, upper class fare, plus 3rd class fare for one servant in the discretion of the Court.

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State of Madhya Pradesh - Subsection

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