Section 3(3)(a) in Punjab State Legislative Members (Pension and Medical Facilities Regulation) Act, 1977

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State of Punjab - Subsection

Section 3(3)(a) in Punjab State Legislative Members (Pension and Medical Facilities Regulation) Act, 1977

(a)where the amount of pension to which he is entitled under such law or otherwise, is equal to or in excess of that to which he is entitled [under sub-section (1) or sub-section (1-B)] [See Act No. 10 of 1986 (Published in Extraordinary Gazette of 21st April, 1986).] such person shall not be entitled to any pension under that sub-section; and

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State of Punjab - Subsection

Section 3(3)(a) in Punjab State Legislative Members (Pension and Medical Facilities Regulation) Act, 1977