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[Cites 0, Cited by 0] [Section 11N(2)] [Section 11N] [Entire Act]

Union of India - Subsection

Section 11N(2)(v) in Income Tax Rules, 1962

(v)Members and Chairman would have the same entitlement for travel, boarding and lodging in respect of tours undertaken in pursuance of a decision taken by the National Committee. However, sitting fee would not be admissible while on tour.