Section 3A(3) in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(3)(a)The income-tax payable by the Chief Whip in the Assembly [and the Whip in the Assembly] [Inserted by Act No.28 of 1985.] [and the Chief Whip or Whip in the Council] [Inserted by Act No.20 of 2007.] in so far as it relates to the salary, allowances and perquisities mentioned in this section shall be borne by the State Government.(b)The income-tax payable by the Deputy Ministers, if any, in so far as it relates to the salary and allowances mentioned in this section shall be borne by the State Government.]
