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State of Madhya Pradesh - Section

Section 195 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

195. [ [Substituted by Notification No. Mt-1-52-76, dated 3-4-1976.]

Payment of T.A. and D.A. to the persons mentioned in sub-regulation 192 (b) may be made in cash at the rates to which they are entitled before their return journey starts].