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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(3)(a) in The M.P. State Road Transport Corporation Rules, 1962

(a)if he is in the service of the Government of India or the Government of a State or a statutory Corporation, to such travelling and daily allowances as may be admissible to him under the rules governing him as a servant of the appropriate Government or such Corporation :