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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(2) in The M.P. Water (Prevention and Control of Pollution) Rules, 1975

(2)The employees of the State Board shall be entitled to dearness allowance, city compensatory allowance, house rent allowance, conveyance allowance, travelling allowance and daily allowance at the rates as are applicable to the Government employees in the post carrying corresponding scales of pay.