Section 6 in The Haryana Salaries and Allowances of Ministers Act, 1970
6. Liability to pay income-tax.
- The Minister's salary and allowances referred to in this Act shall be exclusive of the tax payable in respect thereof under any law relating to income-tax for the time being in force, and such tax shall be borne by the State Government.Explanation. - For the purposes of this section, the [salary and allowance received by the Minister and the allowances received by him as a member of the Haryana Legislative Assembly] [See Haryana Act No. 21 of 1988.] during any financial year shall be deemed to be his only income for that year.
