Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 219(3)] [Section 219] [Entire Act]

State of Madhya Pradesh - Subsection

Section 219(3)(b) in Criminal Courts - Rules and Orders

(b)The allowances to be paid to the jurors and assessors are intended to reimburse them for the reasonable expenses incidental to their journey for attendance in Court.