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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(3) in The Haryana Ministers Allowances Rules, 1972

(3)An advance may be made to a Minister, proceeding on a long and expensive tour of an amount sufficient to cover his personal travelling expenses, subject to adjustment, on completion of the tour or the 31st day of March, whichever is earlier, against the amount of travelling allowance admissible to him.