Section 5(2)(e) in The Punjab Legislative Assembly (Allowances of Members) Act, 1942

[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(2)(e) in The Punjab Legislative Assembly (Allowances of Members) Act, 1942

(e)the form in which claims may be presented, the method of scrutiny of claims and the authorities by and the manner in which such claims may be certified and paid; [-] [The word 'and' omitted and clause (ee) inserted by Punjab Act 43 of 1956, Section 3.]

(ee)provision for residential accommodation of members mentioned in section 4-A; and

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State of Punjab - Subsection

Section 5(2)(e) in The Punjab Legislative Assembly (Allowances of Members) Act, 1942