(1) A Governor shall be entitled to use without payment of rent or hire, such number of motor vehicles as the President may by order determine. (2) No charge shall fall on a Governor personally in respect of the maintenance of the motor vehicles referred to in sub-section (1) . (3) The use of the motor vehicles referred to in sub-section (1) by the members of the family of a Governor shall be regulated by rules made in this behalf.Open in Lexace · Ask the AI about this section
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