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[Cites 0, Cited by 0] [Section 59A(8)] [Section 59A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 59A(8)(b) in The M.P. Co-Operative Societies Rules, 1962

(b)The Members shall be entitled to the travelling allowance, daily allowance and transportation of personal effects and other similar matters, at the scale and rates as admissible to a Class I Officer of the State Government.