Section 8(2)(a) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956

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

(a)for journeys by train to [two times] [Substituted by Act 19 of 1974 w.e.f. 27.5.1974] the single fare of the highest class available in the train:

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