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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(1) in Rajasthan Registration Rules, 1955 Volume II

(1)Deputy Inspector General, their clerks and their peons will be entitled to travelling allowance according to the T.A. Rules. Travelling allowance bills for themselves as well as of their clerks and peons shall be submitted by Deputy Inspector General to the Inspector General for counter-signature punctually every month.