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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3)(ii) in The Food Corporations Rules, 1965

(ii)Local allowances like city compensatory allowance, conveyance allowance, house rent allowance, joining time pay and travelling allowance both on transfer and while on duty, as admissible to the highest category of officers in the whole time employment of the Corporation;