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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(1)(i) in Karnataka Ministers Salaries And Allowances Act, 1956.

(i)the actual charges incurred by the Minister, the Minister of State or the Deputy Minister for himself and the members of his family, whether the journey is made by train or by road or both;