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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(1) in Karnataka Ministers Salaries And Allowances Act, 1956.

(1)Every Minister, Minister of State and Deputy Minister shall be entitled, while touring on duty connected with his office, to travelling and daily or other allowances at the rates and upon the conditions specified in this section.