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[Cites 0, Cited by 0] [Section 152] [Entire Act]

State of Uttar Pradesh - Subsection

Section 152(iii) in The Subsidiary Rules

(iii)the government servant certifies that he continued to maintain the vehicle, that the amount claimed was spent by him on garage hire or wages to staff or both for the period for which the amount is claimed and that the vehicle was not during that period in use by anybody.