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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(d) in The Punjab Ministers Travelling Allowance Rules, 1953

(d)the whole cost of conveyance of a motor car, when it has been employed for journeys made in the public interest and four-fifths of the cost of carriage where it has served personal convenience to an appreciable extent; and