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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(2) in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971

(2)Each non-official member of the Board shall be entitled to draw travelling allowance and daily allowance, for any journey performed by him in connection with the performance of his duties, at the rates admissible to a non-official member of First Class Government Committee under Andhra Pradesh Travelling Allowance Rules.