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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(bb) in The High Court Judges Travelling Allowance Rules, 1956

(bb)[ The Judge and every member of his family shall be entitled to a daily allowance in respect of the journeys by the modes referred to in clauses (a) and (b), at the same rates as are admissible to a Judge when he travels on duty and the provisions of clause (c) of sub-rule (1) of rule 2 shall, as far as may be, apply] [Clause (bb), Inserted by G.S.R. 344 (E), dated 18th May, 1976 (w.e.f. 18th May, 1976)]