Section 3(5)(iii) in The M.P. Janapada Panchayat Members (Travelling and other Allowances) Rules, 1995

[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

(iii)the travelling allowance under clause (1) of sub-rule (5) shall be calculated by the shortest route and cheapest mode of journey.

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