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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3)(e) in The Airports Economic Regulatory Authority of India (Salary, Allowance And Other Conditions Of Services Of Secretary) Rules, 2009

(e)in case the lodging and transport arrangements are made through the concerned Indian Mission abroad, only daily allowance at the rate available from time to time to Central Government employees drawing equivalent grade pay and other contingent expenditure shall be admissible.