Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act] Union of India - Subsection Section 2(3)(b) in The Salaries And Allowances Of Officers Of Parliament (Second Amendment) Act, 2002 (b)the minor children of such Speaker, shall be entitled to medical attendance and treatment, free of charge.".