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

State of Punjab - Subsection

Section 3(1)(b) in The Punjab Legislative Assembly (Allowances of Members) Act, 1942

(b)in relation to a new member, -
(i)where such a new member is a member of the Assembly elected in general election held for the purpose of constituting a new Assembly, the period beginning with the date of publication of the notification of the Election Commission under section 73 of the Representation of the People Act, 1951; or
(ii)where such new member is a member of the Assembly elected in a bye-election to that Assembly, the period beginning with the date of his election referred to in section 67-A of the said Act, and ending with the date on which his seat becomes vacant.