Section 6A(6)(iii) in The Salary, Allowances and Pension of Members of Parliament Act, 1954

[Cites 0, Cited by 0] [Section 6A(6)] [Section 6A] [Entire Act]

Union of India - Subsection

Section 6A(6)(iii) in The Salary, Allowances and Pension of Members of Parliament Act, 1954

(iii)[ To an amount equal to the fare by air either for the spouse, if any, of the member or for one person to accompany the member from the usual place of residence in the Island to the nearest airport of the main land of India [and back.] [Substituted by Act 60 of 1988, s.5 (w.e.f. 1-4-1988) ]

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Union of India - Subsection

Section 6A(6)(iii) in The Salary, Allowances and Pension of Members of Parliament Act, 1954