Section 5(3) in The Goa Salaries and Allowances of Ministers Act, 1964
(3)[ ] [First paragraph of sub-section 3 omitted by the Amendment Act 26 of 1997. Thereafter entire sub-section (3) omitted by the Amendment Act 25 of 2000.].][A Minister may use the motor car for private use up to a limit of 500 kms. per month subject to the payment of Rs.100/- per month.] [Inserted by the Amendment Act 4 of 1987.]
