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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(3)(a) in The Rajasthan Ministers Salaries and other Facilities Act, 1956

(a)[ two hundred in pees, if he avails himself of the use of official residence provided to him in Jaipur or lives in his own house or in the house owned by his spouse in Jaipur or lives in a rented house in Jaipur, but does not avail himself of the use of furniture to which he is entitled under sub-section (11)