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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(ii) in The Punjab Ministers Travelling Allowance Rules, 1953

(ii)in the case of a Minister, who is treated as a State Guest during an official visit outside the State of Punjab, his daily allowance shall be limited to one-fourth, if he is provided free board and lodging officially and one-half, if he is charged either for board or for lodging.