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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(1)(d) in The Salaries and Allowances of the Members of Jammu and Kashmir State Legislature Act, 1960

(d)[ Journey by road between places connected by rail. - A member who performs a journey by road and between the places connected by rail, either wholly or in part may draw the road mileage referred to in clause (a) in place of the Travelling Allowance which would have been admissible to him had he travelled by rail; [Substituted vide Act XVI of 1976.]