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 Madhya Pradesh - Section Section 562 in Criminal Courts - Rules and Orders 562. Patwaris in Berar summoned to attend as witnesses in cases referred to in Rule 558 in Courts situate outside their circles shall, whether on duty or not, be paid expenses in accordance with Rule 560.
