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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Telangana - Subsection

Section 12(1)(c) in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953

(c)in the case of a member of the [Telangana] [Substituted by G.O.Ms.No.1, General Administration (SR) Department, dated 03.01.2015.] Legislative Assembly [or the Legislative Council] [Inserted by Act No.20 of 2007.] within one month from the date on which he makes and subscribes the oath or affirmation referred to in article 188 of the Constitution.