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

State of Punjab - Subsection

Section 8(6) in Punjab State Legal Services Authorities Rules, 1996

(6)All nominated members shall be entitled to payment of travelling allowance and daily allowance in respect of journeys performed in connection with the meetings of the State Authority and shall be paid by the State Authority in accordance with the rules are applicable to the Class I officers of the Punjab Government as amended from time to time.