Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 7 in The Salaries and Allowances of Deputy Ministers, Punjab Act, 1956

7. Deputy Ministers not to draw salary and allowances as members of the State Legislature.

- No person in receipt of a salary or allowance under this Act shall be entitled to receive any sum out of funds provided by the State Legislature by way of salary or allowance in respect of his membership of either house of the State Legislature.