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 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1) in The Rajasthan Ministers (Advance for Purchase of Motor Cars) Rules, 1965

(1)A Minister shall not save with the previous sanction of Government, sell or otherwise dispose of the car purchased with the aid of an advance till the advance, together with the interest thereon, has been fully repaid.