Section 3(3)(b) in Punjab State Legislative Members (Pension and Medical Facilities Regulation) Act, 1977

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State of Punjab - Subsection

Section 3(3)(b) in Punjab State Legislative Members (Pension and Medical Facilities Regulation) Act, 1977

(b)where the amount of pension to which he is entitled under such law or otherwise is less than that to which he is entitled [under sub- section (1) or sub-section (1-B)] [See Act No. 10 of 1986 (Published in Extraordinary Gazette of 21st April, 1986).] such person shall be entitled to pension under that sub-section only of an amount which falls short of the amount of pension to which he is otherwise entitled under that sub-section.

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State of Punjab - Subsection

Section 3(3)(b) in Punjab State Legislative Members (Pension and Medical Facilities Regulation) Act, 1977