Section 7(2)(ii) in Tamil Nadu Payment of Salaries Act, 1951

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(2)(ii) in Tamil Nadu Payment of Salaries Act, 1951

(ii)any liability arising with effect on and from the 1st June 1970 out of the use of any conveyance provided under sub-section (1) incurred to third parties by the Deputy Speaker, or Leader of the Opposition in the Legislative Assembly or the Chief Government Whip in the Legislative Assembly as the case may be or any person in his employment; and

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State of Tamilnadu - Subsection

Section 7(2)(ii) in Tamil Nadu Payment of Salaries Act, 1951