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

State of Punjab - Subsection

Section 3(4) in The Punjab Legislative Assembly (Allowances of Members) Act, 1942

(4)[ Notwithstanding anything hereinbefore contained, a member detained under any law for the time in force shall be paid full compensatory allowance in respect of the period during which he is so detained. ] [Substituted vide Punjab Act 4 of 1977.]