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[Cites 0, Cited by 0] [Section 108(1)] [Section 108] [Entire Act]

State of Tamilnadu - Subsection

Section 108(1)(i) in The Coimbatore City Municipal Corporation Act, 1981

(i)the amount of any salary, leave and leave allowances, allowances for house rent, carriage hire, travelling expenses or any other allowances, gratuity or pension granted under the said rules shall in no case exceed what would be admissible in the case of Government servants of similar standing and status; and