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[Cites 0, Cited by 0] [Section 6D(1)] [Section 6D] [Entire Act]

State of Karnataka - Subsection

Section 6D(1)(a) in Karnataka Ministers Salaries And Allowances Act, 1956.

(a)cost of petrol required for their respective motor cars in excess of the cost of One thousand litres of petrol paid by the Government.