Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 9 in The Punjab State Legislature Members (Pension and Medical Facilities Regulation) Rules, 1984 9. Any amount recoverable under section 3-A of the Act from any person may be recovered from his pension admissible under the Act by the Speaker.
