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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Madhya Pradesh - Subsection

Section 93(4) in The M.P. State Dental Council Rules, 1969

(4)All office employees of the State Council such as clerk and peons shall be entitled to travelling allowance and halting allowance and road mileage at the same rate as admissible to a Government servant.