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[Cites 0, Cited by 1] [Section 8A] [Entire Act]

Union of India - Subsection

Section 8A(3) in The Salary, Allowances and Pension of Members of Parliament Act, 1954

(3)[ where any person entitled to pension under sub-section (1) is also entitled to any other pension, such person shall be entitled to receive the pension under subsection (1) in addition to such other pension.] [Substituted by Act 48 of 1993, s.4 ]