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

Union of India - Subsection

Section 8A(2)(i) in The Salary, Allowances and Pension of Members of Parliament Act, 1954

(i)is elected to the office of the President or Vice-President or is appointed to the office of the Governor of any State or the Administrator of any Union territory; or