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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3)(c) in The Salary, Allowances and Pension of Members of Parliament Act, 1954

(c)the travelling allowance admissible where a member is provided with free transit for the whole or any part of a journey [and the reduction of the daily allowance where a member is provided with free board or lodging at the expense of the Government or a local authority]; [Inserted by Act 55 of 1958. s. 8.]
(cc)[ the rate at which road mileage shall be paid under sub-clause (ii) of clause (c) of sub-section (1) of section 4;] [Inserted by Act 61 of 1982 s.4 ]
(ccc)[ the transit accommodation and the period for which such accommodation may be provided under section 5A] [Inserted by Act 9 of 2004 - effective from 9-1-2004.];