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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2) in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020

(2)Employees of the Authority, not being allotted residential accommodation, shall be eligible for such House Rent Allowance as are admissible to the employees of the Central Government in the corresponding grade.