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[Cites 0, Cited by 0] [Section 249] [Entire Act]

State of Andhra Pradesh - Subsection

Section 249(1) in Criminal Rules of Practice and Circular Orders, 1990

(1)The distance for which mileage and number of days for which batty should be allowed for the journey to attend from the station at which the Court is held, and for attendance at Court shall be determined by the Judge or Magistrate ordering the payment in each case.