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

Union of India - Subsection

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

(d)for transportation of other personal effects, not exceeding the expenditure which would be incurred in the transport of [a full wagon] [Subsituted by G.S.R. 344(E) dated 12-05-1976(w.e.f. 18th May, 1976)] and the expenditure incurred in loading and unloading such personal effects;