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[Cites 0, Cited by 1] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(c) in The Salary, Allowances and Pension of Members of Parliament Act, 1954

(c)if the journey or any part thereof cannot be performed by rail or air-
(i)[ where the journey or any part thereof is performed by steamer, an amount equal to one [***] [Subs by Act 55 of 1958, s.4 for the original sub-clause (i) (retrospectively) ] fare (without diet) for the highest class in the steamer for each such journey or part thereof, or, if there is no regular steamer service. such amount for each such journey or part thereof as may be prescribed by rules made under section 9 ;]
(ii)where the journey or any part thereof is performed by road, a road mileage at the rate of [sixteen rupees per kilometer] [Substituted for the word "a road mileage at the rate of thirteen rupees per kilometre" by Act 37 of 2010] for each such journey or part thereof: