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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(3)(c) in The Rajasthan Ministers Salaries and other Facilities Act, 1956

(c)ten thousand rupees, if the State Government fails to provide Government accommodation to him in Jaipur and he lives in his own house or in the house owned by his spouse in Jaipur or in a rented house in Jaipur and avails himself of the use of furniture to which he is entitled under sub-section (1). at such house: and]