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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

Union of India - Subsection

Section 3A(b) in The Vice-President's Pension Act, 1997

(b)after ceasing to hold office as Vice-President either by the expiration or his term of office or by resignation of his office, shall be entitled to the use of [furnished residence (including its maintenance)] without payment of licence fee, for the remainder of her life.]