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

The Salaries and Allowances of Ministers Act, 1952
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.

Official Hindi (PDF) ↗

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