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 5] [Entire Act] Union of India - Subsection Section 5(a) in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957 (a)Any accommodation which he will be entitled to reserve by requisition after assuming office will, if practicable be placed at his disposal.
