Section 4(1)(c) in GUJARAT LEGISLATIVE ASSEMBLY MEMBERS' PENSION ACT, 1984

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State of Gujarat - Subsection

Section 4(1)(c) in GUJARAT LEGISLATIVE ASSEMBLY MEMBERS' PENSION ACT, 1984

(c)is employed on a salary under the Central Government or any State Government or any Corporation owned or control led by the Central Government or any State Government, or any local authority or otherwise receives any remuneration from such Government, corporation or local authority; such person shall not be entitled to any pension under section 3 for the period during which he continues to hold such office, or continues as such member, or is so employed, or continues to receive such remuneration:

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State of Gujarat - Subsection

Section 4(1)(c) in GUJARAT LEGISLATIVE ASSEMBLY MEMBERS' PENSION ACT, 1984