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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2)(c) in The Rajasthan Ministers' (Travelling Allowances and Use and Maintenance of Conveyance) Rules, 1974

(c)for journey by air.-to one single standard air fare (inclusive of tax or surcharge on fare, if any) or actual cost of return ticket if a return ticket is purchased, plus incidental charges at the rate of 20% of standard air fare (excluding the element of tax or surcharge, if any) limited to the amount of one halting allowance.