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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Telangana - Subsection

Section 12(1)(a) in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953

(a)in the case of a Minister [or a Deputy Minister, or the [Chief Whip in the Assembly] [Substituted by Act No.III of 1957.] [or the Whip in the Assembly] [Inserted by Act No.28 of 1985.] [or the Chief Whip in the Council or the Whip in the Council] [Inserted by Act No.20 of 2007.] or a Parliamentary Secretary,] within two months from the date on which he enters upon office as such;