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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 3 in Tamil Nadu Legislative Assembly (Transit by Railway Allowance) Rules, 1987 3. Authority for payment of transit by railway allowance. - The Secretary or the Authorised Officer shall be the authority competent to make the payment of transit by railway allowance to the Member.
