Section 62(2)(l) in The M.P. Excise Act, 1915

[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Madhya Pradesh - Subsection

Section 62(2)(l) in The M.P. Excise Act, 1915

(l)regulating the grant of expenses to witnesses and of compensation to persons charged with offences under this Act and subsequently released, discharged or acquitted; and

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State of Madhya Pradesh - Subsection

Section 62(2)(l) in The M.P. Excise Act, 1915