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

State of Punjab - Subsection

Section 6(v) in Punjab Legislative Assembly (Grant of Advance to Ministers) Rules, 1979

(v)The house shall be maintained in good condition at the cost of the Minister concerned and the municipal and other local taxes in respect of the house shall regularly be paid by him until the advance along with interest in repaid to the Government.