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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(2) in The U.P. Air (Prevention and Control of Pollution) Rules, 1983

(2)Notwithstanding anything in sub-rule (1), if such person is a Government servant or employee in a Government undertaking, he shall be entitled to travelling and daily allowances, only at the rates provided under the relevant rules, applicable to him.