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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(1)(e) in Tamil Nadu Ministers Travelling Allowance Rules, 1951

(e)[ One person may travel with the Chief Minister in any mode of travel in the same class in which the Chief Minister travels without payment of any fare.] [Vide G.O. Ms.No. 1430, Public (Establishment-I and Legislature), dated the 12th December 1996 (with effect from 13th May 1996).]