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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(f) in The High Court Judges Travelling Allowance Rules, 1956

(f)other personal effects not exceeding the expenditure which would be incurred in the transport (a full wagon of goods) and the expenditure incurred in (loading and unloading) such personal effects.