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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(3) in Haryana Value Added Tax Rules, 2003

(3)A member of the Tribunal shall, for journey performed in connection with his official duties, be entitled to the travelling allowances at the rates for the time being admissible under the Punjab Civil Services Rules Volume III to officers of Grade 1.