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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(3) in Kerala Consumer Protection Rules, 2005

(3)The President shall be entitled to traveling and daily allowance for the official tour undertaken by him at the same rates as are admissible to a sitting judge of the High Court and shall be entitled to travel by air in executive class.