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3[3A. Free Accommodation to spouse of President.- Subject to any rules that may be made in this behalf, the spouse of a person who dies- (a) while holding the office of President, or 4[(b) after ceasing to hold office as President, either on the expiration of his term of office or by resignation of his office, shall be entitled,- (i) to the use of furnished residence (including its maintenance) without payment of licence fee; (ii) to secretarial staff consisting of a Private Secretary and a Peon and office expenses as per actuals, the total expenditure on which shall not exceed 5[twenty thousand rupees] per annum; (iii) to a telephone and a motor-car, free of charge or such car allowance for the remainder of his life, as may be specified in the rules; (iv) to travel anywhere in India, in a calendar year to twelve single journeys, by the highest class, by air, rail or steamer, accompanied by a companion or a relative].]    |
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