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[Cites 0, Cited by 0] [Section 3A(1)] [Section 3A] [Entire Act]

State of Telangana - Subsection

Section 3A(1)(b) in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953

(b)The Chief Whip in the Assembly [and the Whip in the Assembly] [Inserted by Act No.28 of 1985.] [and the Chief Whip and the Whip in the Council] [Inserted in clause (b) and in marginal heading by Act No.20 of 2007.] [xxx] [Omitted along with marginal heading by Act No.28 of 1985.] shall each be entitled, without payment of rent, to the use of a furnished residence provided by the State Government, throughout the term of their respective offices and for a period of fifteen days immediately thereafter: