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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(3)(a) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956

(a)The Chairman and the Speaker touring outside India on duty shall be entitled [to the same terms in regard to travelling and other expenses as a Minister of the State Government.] [Substituted by Act 16 of 1987 w.e.f.1.4.1987]
(aa)[ The Chairman, the Deputy Chairman, the Speaker, the Deputy Speaker, the Leader of the Opposition [,the Government Chief Whips and the Opposition Chief Whips] [Inserted by Act 31 of 1979. w.e.f. 1.6.1979] travelling outside India for medical treatment shall be entitled [to the same terms in regard to travelling and other expenses as a Minister of the State Government.] [Substituted by Act 16 of 1987. w.e.f. 1.4.1987]]