Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] Union of India - Subsection Section 8(2) in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957 (2)Freight charges for goods and for stores other than those covered by sub-rule (1) shall be met by the Minister himself.
