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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Chattisgarh - Subsection

Section 8(5) in Chhattisgarh Legal Services Authority Rules, 2002

(5)If the nominated member is a Government employee, he shall be entitled to only one set of travelling allowance and daily allowance either from his parent Department or as the case may be, from the State Authority.