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

State of Odisha - Subsection

Section 4(a) in The Orissa Housing Board Rules, 1970

(a)if he is a non-official (including an M.L.A.), such travelling allowance and daily allowance as are admissible to non-official members according to the procedure laid down in Finance Department Resolution No. 18937-F., dated the 6th August, 1955, as amended from time to time;