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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(vii) in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957

(vii)'travelling allowance' means an allowance granted to a Minister to cover the expenses which he incurs in travelling in the interest of public service as against travelling in personal interest or for private purpose, such as journey for rest or recoupment of health or for attending party meetings or for election campaign.