Section 4(2)(a) in The Salaries And Allowances Of Minister Act, 1952

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(a) in The Salaries And Allowances Of Minister Act, 1952

(a)for a period of one month immediately after his death, without payment of rent and no charge shall fall on the family of the Minister in respect of the maintenance of such residence, and

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Union of India - Subsection

Section 4(2)(a) in The Salaries And Allowances Of Minister Act, 1952