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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(6) in Rajasthan State Legal Services Authority Regulations, 1999

(6)If a member is a Government Employee, he shall be entitled to draw the travelling allowances and daily allowances at such rates as are admissible to him under the service rules applicable to him and shall draw the allowances from the department, in which he is so employed.