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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(ii) in Territorial Army Rules, 1948

(ii)For periods of actual attendance and for such period, not exceeding two days, as is required by the students to reach the School of Army Instruction before the commencement of course, at authorised courses of instruction in Army Schools with regular units or otherwise, including intervening Sundays and holidays [and for the actual periods no journey not exceeding 7 days in all to and from their permanent place of residence; pay and allowance during the journey period will not be admissible to Government servants who draw pay and allowances for such period from Civil estimates]: