Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Himachal Pradesh - Section Section 4 in Salaries and Allowances of Ministers (Himachal Pradesh) Act, 2000 4. [ Sumptuary Allowance. [Section 4 omitted vide Act No. 18 of 2003 and again inserted vide Act No. 42 of 2013.(Sec. 3).] - Each Minister shall be entitled to receive sumptuary allowance at the rate of rupees [ninety thousand] per mensem.]
