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State of Uttar Pradesh - Section

Section 21 in The U.P. Habitual Offenders' Restriction Rules, 1957

21.

Every assessor shall be paid his actual travelling expenses for his journey from his residence to the court and back and also the daily allowance which may be admissible to him if he were summoned as a witness in the court of the District Magistrate for every day or part thereof spent in acting as an assessor.