Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Odisha - Subsection Section 4(b) in The Orissa Housing Board Rules, 1970 (b)if he is an M.L.A. during the period of Assembly Session travelling allowance and daily allowance at such rates as are applicable to him as M.L.A. :
