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[Cites 0, Cited by 0] [Section 381] [Entire Act]

Union of India - Subsection

Section 381(b) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(b)If the candidate is away from his permanent place of residence when called up before the Board of Selection, travelling allowance will be admissible for the journey actually performed limited to travelling allowance from the permanent place of residence in India to the place of selection.