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State of Punjab - Section

Section 7A in The Salaries and Allowances of Deputy Ministers, Punjab Act, 1956

7A. [ Perquisites to be exclusive of income-tax. [Inserted by Punjab Act No. 14 of 2019, dated 23.9.2019.]

- The free furnished house and other Perquisites admissible to the Deputy Minster under this Act, shall be exclusive of income tax which shall be payable by the State Government.]