Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(4) in The Rajasthan Ministers Salaries and other Facilities Act, 1956

(4)[ In addition to the salary payable under section 3. there shall be paid, with effect from the date of commencement of the Rajasthan Ministers Salaries (Amendment) Act, 1998 (Act No. 4 of 1998) or with effect from the date on which he may thereafter enter upon his office, to every Deputy Minister a sumptuary allowance of two thousand five hundred rupees per mensem.] [Substituted by Rajasthan 4 of 1998 (30-3-1998).]