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] [Section 566] [Entire Act] State of Madhya Pradesh - Subsection Section 566(a) in Criminal Courts - Rules and Orders (a)the class to which the complainant or witness belongs and the rate at which he is to be paid, subject to the highest district rates referred to in sub-rule (2) of Rule 560;
