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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(3)(ii) in The High Court Judges Travelling Allowance Rules, 1956

(ii)a Judge shall be deemed to be travelling on duty when, during a vacation of the High Court, he proceeds from any place in India where he was spending the vacation for the purpose of doing duty in the High Court and returns to such place after completion of such duty;