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

State of Himachal Pradesh - Subsection

Section 2(b) in Salaries and Allowances of Ministers (Himachal Pradesh) Act, 2000

(b)"licence fee" means the sum of money payable monthly in accordance with the provisions of section 5 of this Act in respect of a furnished house allotted to a Minister;