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 31] [Entire Act] State of Assam - Subsection Section 31(3) in Criminal Rules (Assam) (3)Whenever such pleader is employed to conduct case on behalf of the State, outside his own district he shall be allowed Rs. 40 for every day's absence from headquarters.
