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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Meghalaya - Subsection

Section 4(6) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988

(6)The non-official members shall not be eligible for payment of travelling allowances and daily allowances if they have claimed travelling allowances and daily allowances for the same journeys and periods from the State or Central Government or from any other body under such Government.