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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(c) in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955

(c)The Headquarters of the Deputy Speaker shall, during a session, be deemed to be at the place fixed for meeting of the Assembly under Article 174 of the Constitution and at all other times be deemed to be at his usual place of residence.