Section 4 in Gujarat Ministers' Salaries and Allowances (Amendment) Act, 1973
4. Amendment of section 13 of Guj. VI of 1960.- In section 13 of the principal Act,-
(1)for the words "office of a Deputy Minister" the words "office of a Minister of State or of a Deputy Minister" shall he substituted;(2)in the marginal note, for the words "Deputy Ministers" the words "Ministers of State and Deputy Ministers" shall be substituted.
