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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(2)(b) in The Maharashtra Legislative Council (Chairman And Deputy Chairman) And Maharashtra Legislative Assembly (Speaker And Deputy Speaker) Salaries And Allowances Act, 1956

(b)Where an Officer, either singly or jointly with the members of his family or companion 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 fifty thousand kilometers 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]for the same distance or, if the fare for journey by steamer or road transport is more than the fare for the same distance, to claim the fare for journey by air-conditioned two-tier by railway for the same distance, and he shall have to bear the difference between the two fares.