Section 8C(2) in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956
(2)For the avoidance of doubts, it is hereby declared that the constituency allowance admissible under sub-section (1) shall be in addition to, and not in derogation of, any other allowances or facilities admissible (whether in cash or in kind) under the Act.]
