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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(3) in The West Bengal Legislature (Members' Pension) Act, 1986

(3)[ Any person, including a freedom-fighter, entitled to any pension from 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, under any law or otherwise, shall also be entitled to pension under sub-section (1) or sub-section (1A), as the case may be.] [[Sub-section (3) substituted by West Bengal Act 11 of 1998, w.e.f. 1.12.1998, which was earlier as under:-'(3) Where any person entitled to pension under sub-section (1) or subsection (1A) is also entitled to any pension from 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, under any law or otherwise then,-
(a)where the amount of pension to which he is entitled under such law or otherwise, is equal to or in excess of that to which he is entitled under sub-section (1) or sub-section (1A) such person shall not be entitled to any pension under that sub-section; and
(b)where the amount of pension to which he is entitled under such law or otherwise, is less than that to which he is entitled under subsection (1) or sub-section (1A) such person shall be entitled to pension under that sub-section only of an amount which falls short of the amount of pension to which he is otherwise entitled under that subsection.'.]]
[* * * * * * * *] [[Sub-Section (4) omitted by West Bengal Act 11 of 1998, w.e.f. 1.12.1998, which was earlier as under:-'(4) Notwithstanding anything contained in sub-section (3), where any person entitled to pension under sub-section (1) or sub-section (1A) is also entitled to any pension from the Central Government or any State Government as a freedom-fighter, then, the pension to which such person is entitled as a freedom-fighter shall not be taken into account in calculating the amount of pension to which he is entitled under sub-section (1) or sub-section (1A).'.]]