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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3) in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957

(3)If the Minister intends to make the return journey also by air, he should purchase a return ticket if this involves a saving. In the case of an air journey, performed as a part of or as a link in a railway journey, he is entitled to the usual concessions for servants and luggage as for a railway journey.