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State of Punjab - Section

Section 6 in The Salaries and Allowances of Deputy Ministers, Punjab Act, 1956

6. Power to make rules etc.

- The travelling allowance of the Deputy Ministers shall be regulated in accordance with such rules as may be framed or adopted by the State Government from time to time :Provided that no mileage or travelling allowance shall be chargeable in respect of journeys performed in a State Car.