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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(e) in The Goa Salaries and Allowances of Ministers Act, 1964

(e)"travelling allowance" means the allowance granted to a Minister to cover the expenses which he incurs in travelling in the interest of public service as against travelling in personal interest or for private purpose, such as journeys for rest or recuperation of health or for attending party meeting or for election campaign.