Section 4(2)(b) in The Salaries And Allowances Of Minister Act, 1952

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Union of India - Subsection

Section 4(2)(b) in The Salaries And Allowances Of Minister Act, 1952

(b)for a further period of one month, on payment of rent at such rates as may be prescribed by rules made in this behalf by the Central Government and also charges in respect of electricity and water consumed in that residence during such further period.]

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Union of India - Subsection

Section 4(2)(b) in The Salaries And Allowances Of Minister Act, 1952