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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(2) in The Central Government General Pool Residential Accommodation Rules, 2017

(2)The licence fee free allottees of general pool residential accommodation shall be allowed to retain the accommodation for a period of one month on retirement:Provided that on expiry of one month period, the allottee shall pay licence fee for retention of accommodation as prescribed in these rule.