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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(1)(b) in The Salaries and Allowances of the Members of Jammu and Kashmir State Legislature Act, 1960

(b)Journey by Air. - A member who performs the journey by air.-
(i)[ from one place to another place in the State excepting from and to Frontier District through a neighbouring State shall be entitled to draw travelling allowance at one and one half times the standard fare for such air journey ;] [Substituted vide Act XVI of 1976.]
(ii)from any place within the State from where he is deputed to any place outside the State shall be entitled to draw travelling allowance equivalent to one and one fourth of the standard air fare;
(iii)[from Frontier District to any other part of the State through neighbouring State or vice versa, shall be entitled to draw Travelling Allowance at the standard fare plus Rs. 150/- as incidental charges for such air journey plus mileage for the part journey by road. [Substituted vide Act XVI of 1976.]