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 340A(2)] [Section 340A] [Entire Act] State of Jammu-Kashmir - Subsection Section 340A(2)(c) in The Code of Criminal Procedure, 1989 (1933 A. D.) (c)the fee payable to such pleaders by the Government, and generally for carrying out the purposes of sub-section (1).