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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(2) in M.P. Rights of Persons with Disabilities Rules, 2017

(2)The non-official members of the State advisory board not residing in Bhopal shall be paid the actual travelling allowance or the actual fare which shall not be more than the fair of second AC train.