Section 23(4)(iv) in The Central Advisory Committee For Lighthouses (Procedural) Rules, 1976

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Union of India - Subsection

Section 23(4)(iv) in The Central Advisory Committee For Lighthouses (Procedural) Rules, 1976

(iv)Every member shall be required to purchase return ticket, wherever it is available, when it is expected that the return journey can be performed before the expiry of the ticket. The mileage allowance for the forward and return journeys when such return ticket is available, shall, however, be the actual cost of the return ticket.

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Union of India - Subsection

Section 23(4)(iv) in The Central Advisory Committee For Lighthouses (Procedural) Rules, 1976