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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(2) in The Orissa Consumer Protection Rules, 1987

(2)The President and the members of the State Commission shall be eligible for such travelling allowances and daily allowance of official tour as are admissible to Class-I officer of the State Government under the Orissa Travelling Allowances Rules.