Section 4B(1)(b) in The Orissa Legislative Assembly Members' Salary, Allowances and Pension Act, 1954

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State of Odisha - Subsection

Section 4B(1)(b) in The Orissa Legislative Assembly Members' Salary, Allowances and Pension Act, 1954

(b)where such person is elected in a bye-election to the Assembly, the period beginning with the date of his election referred to in Section 67-A of the said Act; and ending with, in each case, the date on which his seat becomes vacant.

(ii)in computing the aforesaid period, the period preceding the 26th day of January, 1950 for which a person has held such office, shall not be taken into account;

(iii)[ where such person has held office for a part of the year exceeding six months, it shall be treated as one year for the purpose of calculation of pension.] [Inserted vide O.A. No. 7 of 2007, O.G.E. No. 1484 dated 23.8.2007.]

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State of Odisha - Subsection

Section 4B(1)(b) in The Orissa Legislative Assembly Members' Salary, Allowances and Pension Act, 1954