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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(2)(b) in The Punjab Municipal Corporation Act, 1976

(b)a person shall not be deemed to have incurred any disqualification under clause (f), or clause (g) or that sub-section by reason only of his receiving-
(i)any pension; or
(ii)any allowance or facility for serving as the Mayor or Deputy Mayor or as a councillor; or
(iii)any fee for attendance at a meeting of any committee of the Corporation;