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] [Entire Act]

State of Assam - Section

Section 27A in Criminal Rules (Assam)

27A.

When a Government Pleader is sent on deputation for the purpose of consultation of advice in any matter to any place outside his headquarters station, he will be allowed double the ordinary fee admissible in criminal cases for each day of his absence from headquarters. No travelling allowance will be allowed.