Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3A(3)] [Section 3A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3A(3)(b) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953

(b)[ The income-tax payable by the Deputy Ministers , if any, in so far as it relates to the salary and allowances mentioned in this section shall be borne by the Government.] [Substituted by Act No.11 of 1981 in A.P. Gazette Extraordinary, dated 15-4-1981.]