Section 4(4)(b) in The Salary, Allowances and Pension of Members of Parliament Act, 1954

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Union of India - Subsection

Section 4(4)(b) in The Salary, Allowances and Pension of Members of Parliament Act, 1954

(b)who has been elected as a member of the House of the People in a general election held for the purpose of constituting a new House of the People but the notification in the Official Gazette notifying his name under section 73 of the Representation of the People Act, 1951 has not been published in the Official Gazette; or

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Union of India - Subsection

Section 4(4)(b) in The Salary, Allowances and Pension of Members of Parliament Act, 1954