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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(6)(d) in The West Bengal Legislature (Members' Pension) Act, 1986

(d)[ where a Member of the Legislative Council would have continued as such Member but for the coming into force of the West Bengal Legislative Council (Abolition) Act, 1969, the period up to which the Member would have so continued in accordance with the provisions of clause (2) of article 172 of the Constitution of India shall be taken into account.] [Clause (d) inserted by West Bengal Act 9 of 1987, w.e.f. 1.4.1986.]