AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

8. Advances to Ministers for purchase of motor-cars.-

There may be paid to any Minister by way of a repayable advance such sum of money as may be determined by rules made in this behalf for the purchase of a motor-car in order that he may be able to discharge conveniently and efficiently the duties of his office.



Salaries and Allowances of Ministers Act, 1952 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys