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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(a) in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956

(a)"appointed day" means the first day of November, 1956;
(aa)[ "Constituency Allowance" means an allowance to meet personal office expenses incurred by a member in his constituency in the performance of duties of the office of the member;] [Inserted by Rajasthan Act 18 of 1995, w.e.f. 22.5.1995 but amendments made in Section 9 w.e.f. 16.12.1992]
(aaa)[ "medical facilities" includes facilities for treatment according to the Ayurvedic or Unani Tibbi system of Medicine or Surgery, whether supplemented or not by modern advances; and "medical attendance and treatment" shall be construed accordingly;] [Added by Rajasthan 16 of 1964 and renumbered by Rajasthan 18 of 1995.]