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State of Jharkhand - Section

Section 186 in Civil Court Rules of the High Court of Judicature at Patna

186.

The rate of travelling allowance to be allowed to the guardian, both in the case of an original suit and of an appeal, shall be that admissible to a second class officer under the Bihar Travelling Allowance Rules with a daily allowance of Rs. 3 for the days for which he may be away from headquarters.