Section 5C(1)(a) in The Salaries and Allowances of Deputy Ministers, Punjab Act, 1956

[Cites 0, Cited by 0] [Section 5C(1)] [Section 5C] [Entire Act]

(a)a sum of money not exceeding [six lakhs rupees] [Substituted vide Punjab Act 21 of 1998.]for building or purchasing a house; and]

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