Section 4C(3A) in The Punjab Legislative Assembly (Allowances of Members) Act, 1942
(3A)[ Where a member having obtained an advance under sub-sections (1) and (1-A) dies during his term as such member, the amount of such advance or any part thereof which would have accrued after the date of his death in accordance with the terms and conditions of the grant of the advance along with interest thereon shall be written off with the sanction of the prescribed authority.] [Substituted vide Punjab Act 9 of 1982.]
