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[Cites 0, Cited by 0] [Section 8A(2)] [Section 8A] [Entire Act]

Union of India - Subsection

Section 8A(2)(iii) in The Salary, Allowances and Pension of Members of Parliament 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 any local authority or becomes otherwise entitled to any remuneration from such Government, corporation or local authority.