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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4)(c) in The Salary, Allowances and Pension of Members of Parliament Act, 1954

(c)who has been elected in a bye-election as a member of either House of Parliament or nominated as a member to either House of Parliament,