Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(2) in GUJARAT LEGISLATIVE ASSEMBLY MEMBERS' PENSION ACT, 1984

(2)In computing the number of years for the purposes of sub section (1), the period during which a person has served as a Speaker of Assembly or as Minister, Minister of State, Deputy Minister or Parliamentary Secretary or in more than one of those capacities by virtue of Ills membership of the Assembly, shall also be taken into account.