Section 3(2)(i) in Punjab State Legislative Members (Pension and Medical Facilities Regulation) Act, 1977

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State of Punjab - Subsection

Section 3(2)(i) in Punjab State Legislative Members (Pension and Medical Facilities Regulation) Act, 1977

(i)is elected to the office of the President or Vice-President of India or is appointed to the office of the Governor of any State or the Administrator of any Union Territory; or

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State of Punjab - Subsection

Section 3(2)(i) in Punjab State Legislative Members (Pension and Medical Facilities Regulation) Act, 1977