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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(c) in The Uttarakhand Former Chief Minister facility (Residential and Other Facilities) Act, 2019

(c)"Fees" and "Standard rent" means the fees and standard rent determined by the Uttarakhand Government for residence, electricity, water and other facilities;