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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(2)(c) in Karnataka Ministers Salaries And Allowances Act, 1956.

(c)for journeys by air, to one and one-fifth times the single fare paid for such journeys and to the prescribed insurance premium for insurance against accidents during such journeys;