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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(3) in The Salaries And Allowances Of Officers Of Parliament (Second Amendment) Act, 2002

(3)Subject to any rules made in this behalf under section 11,-(a) such spouse, for the remainder of her life; and
(b)the minor children of such Speaker, shall be entitled to medical attendance and treatment, free of charge.".