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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(6) in The Orissa Motor Vehicles Rules, 1993

(6)A member of the Regional Transport Authority shall receive travelling and halting allowances in accordance with the rules of the State Government which apply to official and non-official members of Committees constituted by the State Government respectively.