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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(a) in The High Court Judges Travelling Allowance Rules, 1956

(a)When travelling by rail or steamer-
(i)the Judge himself may travel by a reserved compartment or cabin of the highest class, [including air conditioned] [Substituted by G.S.R 717(E) dt. 04-12-1991]. The members of the family of the Judge may also travel in such reserved compartment or cabin with the Judge.
(ii)members of his family not travelling in reserved compartment or cabin may travel in the highest class of accommodation [including air conditioned] [Substituted by G.S.R 717(E) dt. 04-12-1991]