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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(a) in The High Court Judges Travelling Allowance Rules, 1956

(a)When travelling by railway, -
(i)to a reserved two-berth compartment of the highest class including air-conditioned and if one such compartment is not available, then to a reserved four-berth compartment of the highest class (but excluding air conditioned);
(ii)if such a compartment is provided, to take his spouse along with him without payment of the fare: and
(iii)to the fares at the lowest class rates actually paid for servants not exceeding two in number;