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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in The Land Ports Authority of India Rules, 2011

(3)In case accommodation is not arranged by the Authority to the Chairperson or to any other whole-time Member, the chairperson and such other Member, as the case may be, shall be paid house rent allowance at the rate of thirty per cent of his basic pay.