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[Cites 0, Cited by 0] [Section 3A(3)] [Section 3A] [Entire Act]

State of Telangana - Subsection

Section 3A(3)(b) in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953

(b)The income-tax payable by the Deputy Ministers, if any, in so far as it relates to the salary and allowances mentioned in this section shall be borne by the State Government.]