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State of Karnataka - Section

Section 13 in Payment of Travelling Allowance (To Non-official Members of Committees, Commissions or other bodies) Rules, 2015

13.

The rules regulating the payment of Travelling Allowance in force immediately before the date of commencement of these rules applicable to person governed by these rules are repeated except insofar as they are applicable to payment of Travelling Allowances in respect of journey and halts made before the date of commencement of these rules.