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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(iv) in The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954

(iv)'travelling allowance' means an allowance granted to a Deputy Minister to cover the expenses which he incurs in travelling in the interest of the public service and includes daily allowance.