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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(4) in The Vice-President's Pension Act, 1997

(4)Where any person being a Vice-President gets elected to the office of the President of India, he or his spouse shall not be eligible to any benefit under this section] [Inserted by Act 45 of 1999, section 2 (w.e.f. 30.12.1999).]