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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(2) in Haryana Air (Prevention and Control of Pollution) Rules, 1983

(2)Notwithstanding anything in sub-rule (2) if such person is a Government servant or employee in a Government Undertaking, he shall be entitled to travelling allowance and daily allowance only at the rates provided under the relevant rules applicable to him.