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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(5) in The West Bengal Salaries And Allowances Act, 1952

(5)[ There shall be paid to the Chief Minister and to each of the Ministers, Ministers of State, Deputy Ministers and Parliamentary Secretaries a compensatory allowance of [Rs. 3,000] [Sub-Section (5) inserted by W.B. Act 10 of 1998.] per month.]