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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(3) in The Maharashtra Industrial Development Rules, 1962

(3)A bill for travelling allowance, daily allowance or conveyance allowance, as the case may be, claimed by the Chief Executive Officer or the Chief Accounts Officer shall be countersigned by the Chief Executive Officer.