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State of Tamilnadu - Section

Section 13 in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955

13.

In calculating mileage allowance, fractions of a [Kilometre] [Vide G.O. Ms. No. 2339, Public (Elections), dated the 30th August 1973.] shall be omitted from the total of a bill for any one journey but not from the various items which make up the bill.