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[Cites 0, Cited by 0] [Section 5C(1)] [Section 5C] [Entire Act]

State of Punjab - Subsection

Section 5C(1)(b) in The Salaries and Allowances of Deputy Ministers, Punjab Act, 1956

(b)[ a sum of money not exceeding [three lakhs] [Substituted by Act No. 16 of 1986.] rupees on the anticipated price, whichever be less for purchase of a Motor Car or a Jeep or for conversion of a petrol-driven Motor Car or a Jeep to a diesel-driven vehicle or a sum of money not exceeding [twenty five] [Substituted by Act 5 of 1992.] thousand rupees or the anticipated price, whichever be less, for purchase of a Motor-Cycle or a Scooter.