Section 2(2)(a) in The Vice-President's Pension Act, 1997

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Union of India - Subsection

Section 2(2)(a) in The Vice-President's Pension Act, 1997

(a)[ to the use without payment of rent of such furnished residence (including its maintenance), as the Central Government may determine from time to time;] [Substituted by Act 45 of 1999, section 2, for clause (a) (w.e.f. 30.12.1999).]

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Union of India - Subsection

Section 2(2)(a) in The Vice-President's Pension Act, 1997