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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Meghalaya - Subsection

Section 9(5) in The Meghalaya Employees' State Insurance Courts Rules, 1980

(5)A Judge shall be entitled to travelling allowance for journeys performed on official business in accordance with the scale applicable to the class of officers to which in the opinion of the State Government such Judge belongs.