Section 4(2) in GUJARAT LEGISLATIVE ASSEMBLY MEMBERS' PENSION ACT, 1984
(2)Where any person entitled to pension under Section 3 also receives any pension other than pension as a freedom fighter from the Central Government, or any State Government, or any local authority under any law or otherwise, then.-(i)where the amount of pension which he receives under such law or otherwise, is equal to or in excess of that to which he is entitled under Section 3 such person shall not be entitled to any pension under that section: and(ii)where the amount of pension which he receives under such law or otherwise is less than that to which he is entitled under Section 3 , such person shall be entitled to pension under that section only of an amount which falls short of the amount of pension to which he is otherwise entitled under that section.
