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

State of Bihar - Subsection

Section 5(a) in Bihar State Employees (House Rent Allowance) Rules, 1980

(a)To those Government servants who are eligible for Government accommodation, the allowance will be admissible only if they have applied for such accommodation in accordance with the prescribed procedure, if, any, but have not been provided with it.