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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(a) in Bihar State Employees (House Rent Allowance) Rules, 1980

(a)Subject to the provisions of clause (b), no Government servant will draw House Rent Allowance in excess of the amount by which the rent actually paid by him exceeds 10 per cent of his pay.