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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(3)(i) in The Punjab Ministers Travelling Allowance Rules, 1953

(i)that this facility shall be available to a Minister who exercise his option to use his own private vehicle by surrendering Government vehicle allotted to him alongwith driver;