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[Cites 0, Cited by 0] [Section 4B(2)] [Section 4B] [Entire Act]

State of Odisha - Subsection

Section 4B(2)(iii) in The Orissa Legislative Assembly Members' Salary, Allowances and Pension Act, 1954

(iii)is employed on a salary under the Central Government or any State Government, or any Corporation owned or controlled by the Central Government or any State Government or under any local authority or becomes otherwise entitled to any remuneration from such Government, Corporation or local authority;