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[Cites 0, Cited by 1] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(3) in Government of India Act, 1935

(3)The salaries of ministers shall be such as the Provincial Legislature may from time to time by Act determine, and, until the Provincial Legislature so determine, shall be determined by the Governor:Provided that the salary of a minister shall not be varied during his term of office.