Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 36A in Criminal Rules (Assam)

36A.

The Legal Remembrancer is authorised to grant travelling expenses to Legal Practitioners who are engaged, in the interests of the public service, to conduct cases, elsewhere than in their own stations, provided such charges do not exceed what would be admissible under parallel circumstances, to a Government Officer of the second grade referred to in Subsidiary Rule 153.