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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(3)(ii) in The Punjab Legislative Assembly (Grant of Advance to Deputy Ministers) Rules, 1979

(ii)get the petrol driven Motor-Car or a Jeep converted to a diesel driven vehicle within a period of one month from the date of the drawal of the advance.