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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(5)(iv) in Payment of Travelling Allowance (To Non-official Members of Committees, Commissions or other bodies) Rules, 2015

(iv)Travel by air means journeys performed in the machines of Public Air Transport Companies regularly plying for hire. It does not includes journey performed in private Aeroplane or Air Taxis.