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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(1)(d) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(d)An Insurance Medical Officer shall be entitled to travelling allowance for journeys performed on official duties on the scale laid down in the State Government rules applicable to Medical officers of the State Government on similar salaries.