Section 3(iii) in The Rajasthan Legislative Assembly Members (Removal of Disqualification) Act, 1956
(iii)[ "daily allowance" means such daily allowance as shall not exceed the amount of daily allowance admissible to a Member of the State Legislative Assembly in accordance with the provisions of the Rajasthan Legislative Assembly (officers and Members Emoluments) Act, 1956, as amended from time to time, and the rules made thereunder] [Substituted by Act No. 3 of 1976, published in the Rajasthan Gazette Part 4-A, dated 24-1-1976 Amendment shall be deemed to have come into force w.e.f. 1-4-1975.];
