Section 4(3) in The Bengal Legislative Assembly (Members' Emoluments) Act, 1937
(3)[ one free pass of the Calcutta State Transport Corporation for each, for any such journey or part thereof by any road transport service provided by such Corporation on its city routes, and] [[Sub-clauses (3) and (4) first inserted by West Bengal Act 49 of 1978, then sub-clause (4) substituted by West Bengal Act 25 of 1989, w.e.f. 1.4.1989. Previous sub-clause (4) was as under:-'(4) one free pass of the Calcutta Tramways Company for each, for any such journey or part thereof by any tramcar of such Company.'.]]
