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

Union of India - Subsection

Section 2(1)(f) in The High Court Judges Travelling Allowance Rules, 1956

(f)to the expenditure, if any, actually incurred on the transport by [passenger train at Railway risk or by Air at owners risk, whichever is less] [Substituted by G.S.R. 914(E), dated 6th September, 1988 (w.e.f. 6th September, 1988)] or steamer at owner's risk of a motor car, and the fare at lowest class rate actually paid to a railway or steamer service in respect of one driver or cleaner for the car.