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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2)(c) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956

(c)for journeys by air, to [one and one fourth] [Substituted by Act 32 of 2011 w.e.f. 04.07.2011] times the single fare paid for such journeys [and to the prescribed insurance premium for insurance against accidents during such journeys;] [Inserted by Act 18 of 1968 w.e.f. 1.11.1956]