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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(1)(ii) in Bihar Legislature (Facility of Computer Equipment to Member) Rules, 2011

(ii)Notwithstanding other conditions under these Rules, a member of the Legislature who has already been provided with Laptop Computer may opt for the New Scheme. Provided that, he/she shall have to either deposit the amount equal to depreciated value of the Laptop Computer to the Secretariat of the Assembly/Council or have to give a letter of intention to the Assembly/Council to the effect to deduct the said amount from the amount of the New Scheme. The depreciated value of Laptop computer shall be determined by Bihar State Electronics Development Corporation Ltd. (BELTRON).