Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3A(3)] [Section 3A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3A(3)(a) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953

(a)The income - tax payable by the Chief Whip in the Assembly [or the Whip] [Inserted by Act No. 28 of 1985 and came into force with effect from 10-3-1985.] in the Assembly and the [Chief Whip] [Inserted by Act No.20 of 2007.] or Whip in the Council in so far as it relates to the salary, allowances and the perquisites mentioned in this section shall be borne by the State Government.