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 440(5)] [Section 440] [Entire Act] State of Madhya Pradesh - Subsection Section 440(5)(b) in M.P. Civil Court Rules, 1961 (b)Where the journey is wholly or partly by rail, railway fare each way for the railway journey according to the following Table :-