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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(9) in The Orissa Motor Vehicles Rules, 1993

(9)Member of the State Transport Authority shall receive travelling and halting allowances in accordance with the rules of the State Government which apply to official and non-official members of the Committees constituted by the State Government respectively.