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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Gujarat - Subsection

Section 65(4) in Gujarat Panchayats Act, 1961

(4)The President, Vice-President and a member of the panchayat shall be entitled to travelling allowances while touring on public business at such rates and upon such conditions as may be determined by rules made either prospectively or retrospectively.