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State of Uttar Pradesh - Section

Section 389 in The U.P. Co-operative Societies Rules, 1968

389.

(a)For any journey, travelling allowance including daily allowance shall not be permissible from more than one source. A person claiming travelling allowance from a particular co-operative society shall furnish a certificate along with the travelling allowance ball and that he has travelled in the class charged for in the ball and that the travelling allowance for the journey mentioned in the ball has been claimed or obtained from any other source.
(b)Any other matter relating to travelling allowance and daily allowance not covered by these rules shall be governed by relevant Government rules on the subject.