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[Cites 0, Cited by 0] [Section 241] [Entire Act]

State of Andhra Pradesh - Subsection

Section 241(3) in Criminal Rules of Practice and Circular Orders, 1990

(3)Persons in the service of Local Authorities other than those governed by sub-rules (1) and (2) shall be paid travelling and daily allowances at rates to which they are eligible under the Rules, if any, applicable to them.