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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3)(ii) in The Salary, Allowances and Pension of Members of Parliament Act, 1954

(ii)in the case of a person who becomes a member after such commencement, the year beginning with the date on which his, term of office as such member commences and each of the subsequent years: