Section 8(3) in The Salary and Allowances of Leader of Opposition in Legislative Assembly Act, 1978
(3)[ If leader of the Opposition does not avail of or surrenders his State car and wishes to use his private vehicle for official purpose then he shall be entitled to the same facilities as are admissible to a Minister under sub-section (3-A) of section 2 of the East Punjab Ministers' Salaries Act, 1947 and the rules framed thereunder.] [Added by Punjab Act No. 21 of 2018 dated 26.9.2018.]
