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[Cites 0, Cited by 0] [Section 107A(1)] [Section 107A] [Entire Act]

State of Maharashtra - Subsection

Section 107A(1)(b) in The Maharashtra Cooperative Societies Rules, 1961

(b)Journey by railway, steamer or motor transport. - For journeys performed by railway, steamer or motor transport, the member of an Apex Society, State Level Society, a Co-operative Sugar Factory or Spinning Mill or any other society, the working Capital of which is rupees fifty crores or above, shall be entitled to claim one and half times the actual fare for the highest class of accommodation admissible for the journey from the place of residence of the member to the nearest railway station or from the place of residence of the member to the place of the meeting or vice-versa. The member of any other society shall be entitled to claim one and half times the actual fare for journey by the Second Class. No separate taxi fare, from the place of residence to the place of meeting and vice-versa, shall be allowed: