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[Cites 0, Cited by 0] [Section 10B(2)] [Section 10B] [Entire Act]

State of Maharashtra - Subsection

Section 10B(2)(b) in The Maharashtra Ministers' Salaries And Allowances Act, 1956

(b)Where a Minister, Minister of State or Deputy Minister, either singly or jointly with the members of his family or companion as aforesaid undertakes a journey by steamer or road transport, in any part of India outside the State, he shall be entitled subject to the maximum limit of fifty thousand kilometers for travelling to claim the fare for journey by steamer or road transport if it is less than fare for journey by air-conditioned two-tier by railway for the same distance or, if the fare for journey by steamer or road transport is more than the fare for journey by air-conditioned two-tier by railway for the same distance, to claim the fare for journey by air-conditioned two-tier by railway for the same distance, and he shall have to bear the difference between two fares.