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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(2) in The Haryana Ministers Allowances Rules, 1972

(2)The concession mentioned in sub-rule (1) will also be admissible to the Minister for his return journey to the place, from which he was required to come in public interest, provided such return journey is performed within twenty-four hours of his arrival at the headquarters or any other place in the State, as the case may be.