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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(4) in Haryana Lokayukta Functions Inquiry and Investigation Rules, 1999

(4)If such person is in private service or is not employed in any service, such person may be paid actual travelling allowances and subsistence allowances at the rates specified by general or special orders of the Lokayukta.