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

State of Karnataka - Subsection

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

(ii)the actual charges incurred for the transport of the personal effects whether by road or by rail; provided that if a railway wagon is reserved for such transport, the charges for such wagon.