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

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State of Punjab - Subsection

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

(iii)is employed on a salary under the Central Government or any State Government or any Corporation owned or controlled by the Central Government or any State Government or any local authority or becomes otherwise entitled to any remuneration from such Government, Corporation or local authority; such person shall be entitled to any pension [under sub-section (1) or sub- section (1-B)] [See Act No. 10 of 1986 (Published in Extraordinary Gazette of 21st April, 1986.)] for the period during which he continues to hold such office or as such member, or is so employed, or continues to be entitled to hold such remuneration :

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State of Punjab - Subsection

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