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State of Assam - Section

Section 9 in Fundamental Rules and Subsidiary Rules

(9)The proportion of the full pay and allowances determined under the proviso to sub-Rule (3) or under sub-Rule (5) shall not be less than the subsistence allowance and other allowances admissible under Rule 53.This will take effect from the date of issue of this Notification i.e., 18th July, 1975.Administrative Instructions