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

State of Maharashtra - Subsection

Section 9(1) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(1)A member of the Committee residing at the Head-quarter of the Committee may be reimbursed in respect of the actual expenditure incurred by him in travelling for the purpose of attending the meeting of Committee, but such claim shall not exceed Rs. 15.