Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 1(2)] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(2)(c) in The High Court Judges Travelling Allowance Rules, 1956

(c)[ `mileage allowance' means the road mileage, allowance at the rate notified by the concerned Director of Transport for Taxi/Autorickshaw.] [Inserted by G.S.R. 194(E), dated 7th November, 1986 (w.e.f. 7th November, 1986)]