Section 2(b) in The Bihar Deputy Ministers' Motor Car Advance Rules, 1953
(b)[ After recovery in full of the Motor Car Advance previously granted a second Motor Car Advance not exceeding Rs. 1,40,000 may be granted. The other conditions regarding grant of second Motor Car Advance, shall be same as provided in sub-rule (a).] [Inserted by vide G.S.R. 11 dated 19.6.1991.]
