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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(b) in The High Court Judges Travelling Allowance Rules, 1956

(b)When travelling by road-
(i)one mileage allowance for the Judge himself;
(ii)one additional mileage allowance at the rate applicable to him if two members of his family accompany him and at twice that rate if more than two members accompany him: