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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(d) in The Uttarakhand Former Chief Minister facility (Residential and Other Facilities) Act, 2019

(d)All the facilities provided to the former Chief Ministers shall be permissable (cxcc])t Security Guard) till his occupancy in the government residence.