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 0] [Entire Act] State of Punjab - Section Section 3A in The Salary and Allowances of Leader of Opposition in Legislative Assembly Act, 1978 3A. [ Perquisites to be exclusive of income-tax. [Inserted by Punjab Act No. 15 of 2019, dated 25.9.2019.] - Leader of Opposition under this Act, shall be exclusive of income tax, which shall be payable by the State Government.]
