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] [Entire Act] State of Assam - Section Section 36 in Criminal Rules (Assam) 36. A Public Prosecutor is not entitled to any halting allowance when away from the headquarters, but is recognised as a Government Officer of the second grade under Rule 153 of the Subsidiary Rules for the purpose of drawing travelling expenses only.
