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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(5) in The High Court Legal Services Committee Regulations, 1997

(5)All non-official members nominated under sub-regulation (2) of Regulation 3 shall be entitled to payment of such travelling allowance and daily allowance in respect of journeys performed in connection with the work of the Committee at the rates as admissible to Group 'A' officer of the State Government.