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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Land Ports Authority of India Rules, 2011

(2)In case of accommodation is arranged by the Authority ten percent of the basic pay shall be deducted from the salary of the Chairperson, or Member concerned and no house rent allowance-shall be paid to him.