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State of Rajasthan - Section

Section 88 in The Rajasthan Financial Corporation (Staff) Regulations, 1958

88. Travelling allowance not admissible on termination of service.

- No person is entitled to any travelling allowance from the Corporation for a journey undertaken on retirement, resignation or dismissal from the Corporation's service, or unless the Managing Director otherwise directs in any particular case on the termination of his service under Regulation 16.