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

State of Bihar - Subsection

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

(i)'advance' means a repayable advance made to a Deputy Minister on account of travelling or daily allowances, but does not include any advance on account of conveyance allowance;