Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] Union of India - Subsection Section 8(2) in The Food Corporations Rules, 1965 (2)[ Where any such director uses his own car, he shall be entitled to a mileage allowances at 95 paise per kilometer, subject to a maximum of Rs. 35 per day.] [Amended vide notification No. GSR 312(E) dated 27.4.1981]
