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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

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

(2)If any person * (other than wife and servants) accompany a Judge in a compartment or cabin reserved for him under sub-rule (1), fares shall be payable by him or their account, and the fares so paid shall, if full tariff rates have been paid by Government for the reserved accommodation, be credited to Government.