Legal Document View

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
[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(4)(iv) in The Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 2007

(iv)In case the officer is provided free boarding and lodging, his claim shall be limited to 30% of the cash allowance (which is 65% of the entitled rate).