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[Cites 0, Cited by 0] [Section 564] [Entire Act]

State of Madhya Pradesh - Subsection

Section 564(b) in Criminal Courts - Rules and Orders

(b)1 ⅗ highest class railway fare for the officer and one lowest class railway fare for his peon for so much of the journey as is by railway, and eight annas a mile and one anna a mile respectively, for so much as is by road.