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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(a) in The High Court Judges Travelling Allowance Rules, 1956

(a)When travelling by rail or by steamer -
(i)the Judge himself, by a reserved compartment or cabin of the highest class including air-conditioned
(ii)members of his family not travelling in the reserved compartment or cabin in the highest class of accommodation including air-conditioned.