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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(2) in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976

(2)Where the witness is a person in the service of the Government of Rajasthan, Central Government or other State Governments, he shall be given a certificate of attendance enabling him to draw Travelling Allowance as on tour in accordance with the rules applicable to such Government servants.