Section 11(4)(b) in Goa Salary, Allowances and Pension of Members of the Legislative Assembly Act, 2004
(b)where the amount of pension to which he is entitled under such law or otherwise, is less than that to which he is entitled under sub-section (1), such person shall be entitled to pension under that sub-section only of an amount which falls short of the amount of pension to which he is otherwise entitled under that sub-section: