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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(1) in The Haryana Ministers Allowances Rules, 1972

(1)Subject to sub-rule (2) below when a Minister for whom special railway accommodation is provided or who is entitled under these rules, to reserve railway accommodation by requisition travels in such reserved accommodation the Minister reserving the accommodation must specify the number of persons who travelled with him and certify that the necessary number of tickets were purchased by them.