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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(4)(v) in The M.P. Zila Panchayat (Business) Rules, 1998

(v)The amount of allowances such as travelling allowance granted to meet expenditure of a particular type, should not be so regulated so that the allowance become a source of profit to the recipients.