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[Cites 0, Cited by 0] [Section 107A(1)] [Section 107A] [Entire Act]

State of Maharashtra - Subsection

Section 107A(1)(a) in The Maharashtra Cooperative Societies Rules, 1961

(a)Journey by air. - The Chairman or Vice-Chairman of a society which is an Apex Society or a State Level Society or a Co-operative Sugar Factory or a Co-operative Spinning Mill, shall be entitled to travel by air and may claim air fare, by enclosing air ticket to his travelling allowance bill. He shall also be entitled to claim actual taxi fare from the place of his residence to the Airport and vice-versa, whenever such journeys are performed in hired taxies.