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

State of Uttarakhand - Subsection

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

(c)The facilities provided to the former Chief Ministers by the State Goverrment (vehicle along with driver, P.O.L for the vehicles, maintenance of vehicles, Personal Assistant/Officer on Special Duty/ Public Relation Officer, Fourth class employee, watchman, gardener, telephone attendant, security guard etc.) as detemined by the Government, shall be free of cost.