Section 2 in Gujarat Ministers' Salaries and Allowances (Amendment) Act, 1973
2. Amendment of section 3 of Guj. VI of 1960.- In clause (b) of the Gujarat Ministers' Salaries and Allowances Act, 1960 (Guj. VI of 1960) (hereinafter referred to as "the principal Act"), for the words "Minister" includes the Chief Minister" the following shall he substituted, namely:-
"Minister" includes-(i)the Chief Minister,(ii)the Deputy Chief Minister, and(iii)Minister of State".
