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 1] [Entire Act] State of Karnataka - Section Section 4 in Karnataka Parliamentary Secretaries Allowances Act, 1963 4. Parliamentary Secretary not to draw salaries and allowances as member.- A Parliamentary Secretary shall not, while he draws salary and allowances for his office, be entitled to any salary and allowances as a me.
