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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Bihar - Subsection

Section 109(ii) in Management and Working of the Forests

(ii)Candidates summoned to interview by Selection Boards in connection with special posts are not allowed travelling allowance save in exceptional circumstances and with the sanction of Government previously obtained. In such case the travelling allowance admissible is restricted to a return railway fare.