Section 7(2)(iii) in The Punjab Legislative Assembly (Grant of Advance to Speaker and Deputy Speaker) Rules, 1979

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State of Punjab - Subsection

Section 7(2)(iii) in The Punjab Legislative Assembly (Grant of Advance to Speaker and Deputy Speaker) Rules, 1979

(iii)The Speaker or the Deputy Speaker shall hypothecate the Motor-car in favour of the Government in Form 'G' before its registration or within a period of fifteen days from the date of purchase thereof, whichever is earlier.

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State of Punjab - Subsection

Section 7(2)(iii) in The Punjab Legislative Assembly (Grant of Advance to Speaker and Deputy Speaker) Rules, 1979