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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2) in The Rajasthan Ministers Salaries and other Facilities Act, 1956

(2)[ The use and maintenance of the official residence, furniture and State car referred to in sub-section (1) shall be regulated by rules made in this behalf by the Governor.] [Substituted by Rajasthan 9 of 1986.]