Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10A] [Entire Act] State of Punjab - Subsection Section 10A(iv) in The Industrial Employment (Standing Orders) Punjab Rules, 1978 (iv)the concerned workman shall be paid travelling allowance including the charges plus fifty per cent thereof to meet the incidential charges.]
