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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Telangana - Subsection

Section 12(1)(b) in Telangana Payment of Salaries and Pension and Removal of Disqualifications Act, 1953

(b)in the case of the Speaker or Deputy Speaker, 135 [or the Chairman or the Deputy Chairman] within one month from the date on which he is chosen for the office;
(bb)[ xxx] [Omitted by Act No.1 of 1974.]]