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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(4)(i) in The Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 2007

(i)In case vouchers are produced in support of accommodation charges these shall be admitted subject to a maximum 35% of the per diem rates, besides the entitlement of 65% towards expenses on food, tips, Value Added taxes, service charges, local travel and incidental expenses.