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[Cites 0, Cited by 0] [Section 5AC(2)] [Section 5AC] [Entire Act]

State of Maharashtra - Subsection

Section 5AC(2)(b) in Maharashtra Legislature Members' Salaries and Allowances Act, 1956

(b)Where a member either singly or jointly with the members of his family [or companion] [These words were inserted by Maharashtra 8 of 2001, section 7(a)(1), (w.e.f. 8.1.2001).] as aforesaid undertakes a journey by steamer or road transport in any part of India outside the State, he shall be entitled, subject to the maximum limit of [thirty thousand kilometres] [These words were substituted for the words 'twenty thousand kilometres' by Maharashtra 22 of 1987, section 5.] for travelling to claim the fare for journey by steamer or road transport if it is less than the fare for [journey by air-conditioned two-tier by railway] [These words were substituted for the words 'journey by first class by railway' by Maharashtra 11 of 2013, section 7, (w.e.f. 1.4.2013).] for the same distance or, if the fare for journey by steamer or road transport is more than the fare for [journey by air-conditioned two-tier by railway] [These words were substituted for the words 'journey by first class by railway' by Maharashtra 11 of 2013, section 7, (w.e.f. 1.4.2013).] for the same distance to claim the fare for [journey by air-conditioned two-tier by railway] [These words were substituted for the words 'journey by first class by railway' by Maharashtra 11 of 2013, section 7, (w.e.f. 1.4.2013).] or the same distance, and he shall have to bear the difference between the two fares.