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

State of Madhya Pradesh - Subsection

Section 6(2) in The Air (Prevention and Control of Pollution) Madhya Pradesh Rules, 1983

(2)Notwithstanding anything in sub-rule (1) if such person is a Government servant or employee in a Government undertaking, he shall be entitled to travelling and daily allowances only at the rates provided under the relevant rules, applicable to him.