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[Cites 0, Cited by 12] [Article 59] [Constitution]

Constitution Subarticle

Article 59(3) in Constitution of India

(3)The President shall be entitled without payment of rent to the use of his official residences and shall be also entitled to such emoluments, allowances and privileges as may be determined by Parliament by law and, until provision in that behalf is so made, such emoluments, allowances and privileges as are specified in the Second Schedule.