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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(2) in The Central Provinces Debt Conciliation Rules, 1933

(2)The Chairman or a member of a Board, if an official, shall be entitled to draw for any journey travelling allowance and halting allowance to which he would be entitled by virtue of his official position.