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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(e) in The Haryana Legislative Assembly (Facilities to Members) Act, 1979

(e)A Member shall be entitled to draw motor-car advance of an amount not exceeding twenty lakh rupees for purchase of a motor-car or anticipated price thereof, whichever is less: