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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(3)(i) in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976

(i)In case of an M.P. or M.L.A. he shall be entitled to draw Travelling and Daily Allowance as per rules admissible to him for attending meeting of the Committees constituted by the Government.