Section 3 — Free medical attendance and treatment to spouse of President dying in office.

The Presidents Emoluments and Pension Act, 1951
1 [3. Free medical attendance and treatment to spouse of President dying in office.— Subject to any rules that may be made in this behalf, the spouse of a person who dies while holding the office of President shall, for the remainder of life, be entitled to medical attendance and treatment, free of charge.]

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