Legal Document View

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
[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(1)(i) in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995

(i)Actual fares of travel by any mode of conveyance including bus, train or taxi or combination thereof from his place of residence or work to the Court of the specified officer.