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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1) in The Central Government General Pool Residential Accommodation Rules, 2017

(1)An allottee who has been allotted a Type V A or Type V B accommodation to which a garage is not attached shall be eligible for allotment of a garage in the locality in which his accommodation is situated.