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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(ii) in The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954

(ii)if the journey is between places not connected by rail or steamer draw road mileage allowance at the rate of [rupee one a kilometer.] [Substituted by G.SIR. 73, dated 23rd November, 1981 (w.e.f. 1st November, 1981), for the words 'annas four a mile'.]