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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3)(d) in The Salary, Allowances and Pension of Members of Parliament Act, 1954

(d)the travelling allowance admissible where the place from which a member commences his journey or to which he returns is not his usual place of residence ;
(dd)[ the travelling allowance admissible in respect of journeys performed by any vessel where there is no regular steamer service ; [Inserted by Act 55 of 1958, s.8]
(ddd)the travelling and daily allowances admissible for journeys performed by a member in the course of a tour outside India undertaken in connection with his duties as such member ;]