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[Cites 0, Cited by 0] [Section 19] [Entire Act]

NCT Delhi - Subsection

Section 19(3) in Delhi Legal Services Authority Regulations,2002

(3)No Travelling Allowance and Daily Allowance shall be admissible under this rule to any Member or other person referred to in sub-ruels (1) and (2) if he draws Travelling Allowance and Daily Allowance from any other source for performing the same journey.