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State of Rajasthan - Section

Section 6 in The Rajasthan Ministers (Advance for Purchase of Motor Cars) Rules, 1965

6. Consequences of failure to comply with requirements of rules.

- In case where the Minister, after drawing the advance for purchase of car, fails to comply with the requirements of the rules, he shall be liable to refund whole of the loan amount advanced with interest at a rate of 9 per cent per annum.