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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(2) in The M.P. State Road Transport Corporation Rules, 1962

(2)When an associated person works on remuneration, he shall be entitled to draw such remuneration as may be determined by the Corporation, with the prior approval of the State Government, not exceeding Rs. 100/- per diem and to the allowances prescribed under sub-rule (3).