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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957

(2)A Minister when travelling on duty by road in his private car may in lieu of the 'actual travelling expenses' admissible under sub-rule (1) draw at his option a mileage allowance at the rate of thirty two paise per kilometer.