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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(5)(v) in Payment of Travelling Allowance (To Non-official Members of Committees, Commissions or other bodies) Rules, 2015

(v)Insurance for air travel will be met by Government, claims for insurance premium for air journeys should invariably be supported by the receipts on policies issued by the insurance companies.