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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The Food Corporations Rules, 1965

(1)A Director, not being a whole-time officer of the Corporation or an office of Government, resident at a place where the meeting of the Corporation is held, shall not be entitled to any travelling or daily allowances under rule 7 but he shall be entitled to the actual cost of conveyance hire, subject to a maximum of Rs. 35 per day.