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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Bihar - Subsection

Section 1(3) in The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954

(3)Rules 4 and 5 shall apply to a Deputy Minister who keeps a motor car not purchased or owned by the State Government, and the other rules shall apply to all the Deputy Ministers.