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

Union of India - Subsection

Section 6(3) in The Khadi and Village Industries Commission Rules, 2006

(3)The Chairman shall be entitled to a rent-free furnished residence at Mumbai or such other place where the office of the Commission may be located. The scale of furnishing the residence shall be as fixed by the Government from time to time.