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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(i) in The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954

(i)A Deputy Minister when travelling on duty may recover four-fifths of the actual cost of carrying a motor car by rail on the production of a certificate signed by himself stating that the car was required in the interest of the public service and could not be sent by road without undue inconvenience or expense.