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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(c) in The Orissa Khadi and Village Industries Board Rules, 1956

(c)Travelling allowance or daily allowance, as the case may be, shall be allowed at the same rates as in Sub-rule (b) for journeys performed by any non-official member in pursuance of a resolution passed by the Board entrusting him with specified items of work.