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State of Madhya Pradesh - Section

Section 33 in The M.P. Economiser Rules, 1959

33. Remuneration of assessors.

- An assessor when selected to assist the appellate authority shall be paid-
(a)such fees as the State Government may, from time to time determine; and
(b)subject to the orders issued by the State Government in this behalf, the travelling expenses actually incurred by him, for attending an enquiry under these rules.