Section 14(2)(ii) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979

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State of Haryana - Subsection

Section 14(2)(ii) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979

(ii)that the amount of sale proceeds left over after the repayment of the principal amount and interest thereon plus amount of advance shall not exceed the cost of the motor car to be purchased or rupees four lacs, whichever is less; and

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State of Haryana - Subsection

Section 14(2)(ii) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979