Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act] State of Rajasthan - Subsection Section 8(3)(a) in The Rajasthan Ministers (Advance for Purchase of Motor Cars) Rules, 1965 (a)the amount of advance outstanding shall not be permitted to exceed the cost of the newly purchased car: