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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1)(c) in The Orissa Housing Board Rules, 1970

(c)travelling allowance admissible to a Head of Department of Government for travel by road, air or by the highest class on railways including air-conditioned class. For travel by air-conditioned class, the additional fare that he can draw shall be reduced to such amount per kilometre as in the case of Senior Officers of Government entitled to travel in air-conditioned class.