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 1] [Entire Act] Union of India - Section Section 36 in The Coroners Act, 1871 36. Coroner' s salary.- Every Coroner shall be entitled to such salary for the performance of the duty of his office as is prescribed in that behalf by the State Government.
