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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(7) in The Maharashtra Khadi and Village Industries Rules, 1970

(7)The members of a District Committee shall be entitled for travelling allowance and daily allowance for journeys performed for attending the meeting of the Committee at the rates provided in scale-II in clause (b) of sub-rule (1) of rule 1 in section I of Appendix XLII-A in Bombay Civil Services Rules, 1959.