Section 11(3)(iii) in Goa Salary, Allowances and Pension of Members of the Legislative Assembly Act, 2004

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State of Goa - Subsection

Section 11(3)(iii) in Goa Salary, Allowances and Pension of Members of the Legislative Assembly Act, 2004

(iii)is employed on a salary under the Central Government, or any State Government or any Corporation owned or controlled by the Central Government or by any State Government or any local authority or becomes otherwise entitled to any remuneration from such Government, Corporation or local authority, such person shall not be entitled to any pension under sub-section (1) for the period during which he continues to hold such office or as such member, or is so employed, or continues to be entitled to such remuneration:

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State of Goa - Subsection

Section 11(3)(iii) in Goa Salary, Allowances and Pension of Members of the Legislative Assembly Act, 2004