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State of Andhra Pradesh - Section

Section 245 in Criminal Rules of Practice and Circular Orders, 1990

245. Employees of Central Government:

- When an employee of the Central Government including Railways appears to give evidence in his private capacity, the sum due to him as subsistence allowance or compensation should be credited to the Central Government, and no payment on account of subsistence allowance or compensation shall be made to him.Non-official Witnesses