Section 3(2)(ii) in Punjab State Legislative Members (Pension and Medical Facilities Regulation) Act, 1977

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State of Punjab - Subsection

Section 3(2)(ii) in Punjab State Legislative Members (Pension and Medical Facilities Regulation) Act, 1977

(ii)becomes a member of the Council of States or the House of People or any Legislative Assembly of a State or Union Territory or any Legislative Council of a State or the Metropolitan Council of Delhi constituted under section 3 of the Delhi Administration Act, 1966; or

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State of Punjab - Subsection

Section 3(2)(ii) in Punjab State Legislative Members (Pension and Medical Facilities Regulation) Act, 1977