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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(4) in Karnataka Ministers Salaries And Allowances Act, 1956.

(4)If a motor car provided to him by the State Government goes out of order while on tour by road and a motor car is hired by him for journeys connected with his official business, the Minister, Minister of State or the Deputy Minister shall be entitled to recover the actual hire charges paid by him.